- (1.) Vide this order, the above mentioned two petitions would be disposed of as the petitioners have challenged the order dated 27.4.1992 passed by the Additional Sessions Judge, Patiala whereby the charge framed against the accused by the trial Court was set aside.
(2.) After hearing the learned counsel for the petitioners, I am of the opinion that the instant petitions deserve dismissal.
(3.) The case of the complainant, in brief , was that he was owner of the plot measuring 450 sq. yards inside the red line of village Bollar Kalan. The civil suit filed by the complainant along with others was decreed by the trial Court and the defendants were restrained from interfering in their peaceful possession. On December 8,2011, petitioners alongwith 15-16 other persons had come to the plot in dispute and had damaged boxes containing beehives and had threatened the complainant and his family members that they would take possession of the land in dispute.;