B V NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under S. 482, Cr.P.C. to expunge the remarks dated 21-12-1988 passed by the Additional Sessions Judge, Shimoga, in S.C. No. 14 of 1986 and directing the higher-ups of the petitioner to hold an enquiry into the alleged lapses on the part of the petitioner as Investigating Officer.

(2.) I have heard the learned counsel for the petitioner and the learned Government Pleader fully and perused the records of the case.

(3.) In the State of Uttar Pradesh v. Mohammad Naim, 1964 (2) SCR 363 :(1964 (1) Cri LJ 549) it has been held as follows