MAHESH K. Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner is before this Court calling in question, inter alia, the proceedings of the learned Magistrate in accepting the 'B' report filed by the police and closing the proceedings without considering the contentions of the petitioner filed in the protest memo to the 'B' report, as also, certain documents appended to a memo filed thereon.

(2.) Heard the petitioner (party-in-person), learned HCGP, Smt. K.P. Yashodha appearing for respondent Nos.1 to 6 and 9 and Smt. B.V. Vidyulatha, learned counsel appearing for respondent Nos.7 and 8 and have perused the material on record.

(3.) Sans details, facts germane are as follows: