J.S. MAINI, I.A.S. Vs. THUKAR HARI SINGH
LAWS(P&H)-1989-5-83
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 12,1989

J.S. Maini, I.A.S. Appellant
VERSUS
Thukar Hari Singh Respondents

JUDGEMENT

HARBANS SINGH RAI,J - (1.) THIS order will dispose of Criminal Miscellaneous No. 4778-M of 1987 and 4880-M of 1988 as they arise out of the same complaint.
(2.) SHRI J.S. Mani, I.A.S. has filed criminal Misc. No. 4778-M of 1987 praying that the complaint filed by Thakur Hari Singh on September 4, 1980 in the Court of Judicial Magistrate Ist Class, Amritsar, against him (petitioner) and others be quashed. Similarly Shri Bikramjit Singh, I.A.S., has filed Criminal Misc. No. 4880-M of 1988, for quashing the same complaint. Thakur Hari Singh, who was a peon in the office of the Deputy Commissioner, Amritsar, filed a complaint on September 4, 19880, against the petitioner and Shri J.D. Khanna, I.A.S., retired Deputy Commissioner, Amritsar, Shri S.K. Sinha, I.A.S., the then S.D.M. Ajnala Dr. Rajinder Arora, Dr. Baldev Kishore, Doctor and Medical Superintendent at Mental Hospital, Amritsar, Shri Bikramjit Singh, I.A.S., the then Additional Deputy Commissioner, Amritsar, Giani Bachan Singh, Inspector Police Station, Civil Lines, Amritsar, Shri Baldev Singh, S.D.O. Panchayati Raj and Shri Devinder Singh S.O. O/o B.D. and P.O., Tarn Taran, in the Court of Judicial Magistrate Ist Class, Amritsar, on the allegation that he was President of Class IV Government Employees Union, Amritsar, and in that capacity he made numerous complaints to the concerned authorities regarding corrupt practices of various officers and officials. In this background, his services were terminated in 1968. He challenged his termination and he was reinstated in the service by civil Court.
(3.) IT was further the case of the complainant in the complaint that in June, 1976, he submitted a complaint against Shri Baldev Singh, S.D.O., Panchayati Raj Amritsar, alleging misuse of public funds. Shri B.R. Azad, District Officer, Removal of Grievances, Amritsar, was to record evidence on his complaint against Shri Baldev Singh on June 25, 1976. Before the evidence could be recorded, a complaint dated June 11, 1976, was made against him by Shri Devinder Singh, S.O. Office of B.D. and P.O. Ajnala, and Shri S.K. Sinha, I.A.S. S.D.M. Ajnala, issued non-bailable warrants against him on June, 11, 1976, on Shri Devinder Singh's complaint.;


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