- (1.) This is revision petition by Nazir Singh against Mehnga Singh from the judgment of Shri J.S. Chatha, Additional Sessions Judge, Amritsar dated May 14, 1968 allowing revision petition filed on behalf of Mehnga Singh, respondent against the petitioner by setting aside the order of Shri P.S. Sharma, Judicial Magistrate, Ist Class, Amritsar dated February 10, 1967 dismissing the complaint filed under Section 342 read with Section 34 and Section 109, Indian Penal Code on behalf of the respondent and discharging the petitioner. The Additional Sessions Judge directed that the petitioner be tried.
(2.) The petitioner was proceeded against along with Baldev Sharma. The Additional Sessions Judge on revision, however, confirmed the order of dismissal of the complaint against Baldev Sharma.
(3.) According to the case of the complainant, Nazir Singh, Assistant Sub-Inspector and Baldev Sharma, Sub-Inspector working at Police Station Jhabal organized a raid party on October 20, 1965 on the basis of information received that the complainant and his brother Kahan Singh were carrying on illicit distillation of liquor. When approached, Kahan Singh is said to have been kept in wrongful confinement by these police officers. It is against that wrongful confinement that the complaint was filed against the police officers.;