T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Report has been filed by Shri Kewal Singh, Superintendent of Police, C.B.I./A.C.B., Jabalpur. The same is taken on record. The said Report refers, in paragraph 14 thereof, to an order of the Chief Judicial Magistrate, Damoh who had directed the persons accused before him to be examined by a Medical Board consisting of three doctors. The said report, was submitted. The learned Additional Solicitor General has drawn our attention to the same. A copy of the said report is placed before us. The same is taken on record. Copy be also given to the Amicus Curiae and the State of Madhya Pradesh.

(2.) I. A. No. 480 - Notice to issue to Additional Superintendent of Police Shri Bara, City Superintendent of Police Shri Sen, Town Inspector Shri Tiwari, SHO Shri Hempal Singhai, SI Shri Vinod Chobey and SI SHri Sharma to Show cause why proceedings should not be initiated against them for contempt of court. Notice to be served through the State of Madhya Pradesh.

(3.) Notice also to issue to Shri A K. Bhat, DFO, Sagar to file an affidavit stating as to how and under whose orders was the office of the DFO opened on the night of 15.08.1999 and what action, if any he has taken pursuant to the incident which had occurred therein.