T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to the order dated 27/08/1999, the police officers to whom notices were issued are present in court. The Advocate General of State of Madhya Pradesh, however, brings to our notice the fact that there is no police officer called Shri Sharma who was posted at Damoh. According to Mr. Prashant Bhushan, the officer concerned was SI Shri L S Mishra.

(2.) Mr. Dushyant Dave appears for the police officers and prays for time to file a reply to the show cause notice. Reply be filed within a week.

(3.) Notice also to issue to DFO Shri A. K. Bhatt and SI Shri L S Mishra to show cause why proceedings be not initiated against them also for contempt of court, returnable after six weeks. Service will be effected through the State of Madhya Pradesh.