M K JAGDISH Vs. STATE BY SRIRANGAPATNA

JUDGEMENT

(1.) This petition is filed under Sec.482 of Cr.P.C. seeking to expunge the remarks made against the petitioner herein in paragraphs-29 & 30 of the judgment passed by the Addl. Civil Judge (Jr.Dn.) & JMFC., Srirangapatna dated 4.1.2013 in CC No.674/2011. By the impugned order, the learned Magistrate has issued direction to the Superintendent of Police, Mandya to take action against the petitioner, which reads as under:

(2.) The grievance of the petitioner is that he took over the investigation in the matter on 27.6.2011 and in the course of the investigation recorded the statement of CW-3 and laid the charge-sheet, but the learned Magistrate, in the impugned order has held him guilty of lapses and dereliction of duty in respect of the incident which is alleged to have taken place on 19.3.2011.

(3.) Heard the learned counsel for the petitioner and learned HCGP for the respondents.