SANGEETA Vs. STATE

JUDGEMENT

(1.) . I have the advantage of going through the well considered judgment of any esteemed brother. On certain aspects I fail to subscribe to the view taken therefore, a separate Judgment is being recorded.

(2.) . The sole question that comes up for consideration is as to under what circumstances the High Court would exercise its extraordinary jurisdiction vested under Article 226 and 227 of the Constitution of India and its inherent powers under Section 482 Code of Criminal Procedure and whether in the facts of the present cases it would be appropriate to exercise such powers.

(3.) . By virtue of the present petitions petitioners seek quashing of the criminal proceedings of FIR 408/97 Police Station Model Town and quashing of the order dated 15/12/1988 passed by the learned Magistrate taking cognizance of the offences against the petitioners besides directing certain proceedings to be taken against the erring officials.