KIRAN BEDI Vs. NCT OF DELHI

JUDGEMENT

(1.) Admit.

(2.) This Criminal Miscellaneous (Main) is directed against the order dated 22.3.1991 of the learned Metropolitan Magistrate whereby the learned Magistrate has issued summons to the petitioner under Sections 323/506/34 of the Indian Penal Code.

(3.) I have heard learned counsel for the petitioner as also learned counsel for respondent No. 2. It is the case of the petitioner before me that upon a bare reading of the complaint it is evident that the petitioner herein, who was DCP (North) at the relevant time, ordered cane charge while acting in the discharge of her official duties and, therefore, no cognizance of any offence pursuant to that action can be taken without sanction.