S.S. Saron, J. - (1.) This petition has been filed under Sec. 482 Cr.P.C. for quashing the order dated 15.1.2007 (Annexure -P.1) in pursuance of which the respondents have been discharged. A further prayer has been made for quashing the order dated 17.7.2007 (Annexure -P.2) whereby the revision against the order discharging the respondents has been dismissed.
(2.) The petitioner filed a complaint against the respondents on the allegations that on 29.4.2004 he held a meeting with the workers of Congress party. At that time Gharsa Ram, ASI was in -charge of the Police Post Khairpur. He started chasing the petitioner in Police jeep. At that time the complainant was accompanied by Rajender Kumar. When the complainant and Rajender Kumar reached the house, the accused entered into the house and asked the petitioner to visit Police Post Khairpur. On inquiry by the petitioner, they started abusing him. The petitioner was pressurized to cast the votes in favour of the government then in power.
(3.) When the petitioner refused to come on his turn, the respondents tried forcibly to abduct him and his companion. However, the petitioner was saved by his neighbours. The intimation of the incident was given to the Superintendent of Police, Sirsa and also to the Election Commissioner. After some days Gharsa Ram (respondent No. 2) again came to the house of the complainant and threatened him. On 2.5.2004, Jasbir Kumar (respondent No. 1) in collusion with Gharsa Ram (respondent No. 2) gave false application to the Superintendent of Police, Sirsa on the basis of which FIR No. 245 dated 7.5.2004 was registered against the petitioner and Rajender Singh for the offences under Ss. 386, 342 and 34 IPC. The complainant gave application to higher officers but of no avail. In the aforesaid FIR No. 245 dated 7.5.2004 the petitioner has been acquitted. On the aforesaid allegations the petitioner filed a criminal complaint. The learned Chief Judicial Magistrate, Sirsa recorded preliminary evidence and vide his order dated 15.1.2007 (Annexure -P.1) found no ground for summoning the respondents. Accordingly, the complaint filed by the petitioner was dismissed. Aggrieved against the said order the petitioner filed a revision petition before the Court of Session which has also been dismissed by the learned Additional Sessions Judge (Fast Tack Court), Sirsa vide order dated 17.7.2007 (Annexure -P.2). Both the orders are assailed in the present petition.;