"R",* JUDICIAL OFFICER Vs. THE REGISTRAR GENERAL

JUDGEMENT

(1.) IN this petition filed under Section 482 of the Code of Criminal Procedure, a judicial officer has sought for expunction of adverse remarks made in the order dated 16 -6 -2004 passed in Crl.A. No. 674/97 connected with Crl.R.P.No. 1231/03. The facts necessary for the decision of this petition are in brief as under:

(2.) AT this stage, it is necessary to reproduce the said observations of the learned single Judge and they are as follows:

(3.) BEFORE considering the merits of demerits of the petition, the observations of the Hon'ble Supreme Court in different decided cases about the caution to be exercised before making observations on the conduct of officers have to be kept in mind. In the case of "K" A Judicial Officer (2001) 3 SCC 54 it is observed thus: