MITESHCHANDRA MANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these petitions, the question involved is revolving around the events that took place in Dakor Court, District Kheda. It was reported in newspaper and later on substantiated that in the said Court, warrants are being issued against anyone and everyone, just for asking and all that has to be done is to file a complaint of whatsoever nature.

(2.) The events involving the Presiding Officer of Dakor Court is referred to in the aforesaid brief manner because, as a fall out of what happened in Dakor Court, there came to be filed a complaint against persons involved in some of the complaints in different police stations alleging offences under Secs. 120B, 181, 182, 205, 211, 465, 468 and 469 all of Indian Penal Code. In first of the aforesaid matters, namely, Cri. M. A. No. 5722 of 1994, a complaint came to be registered for the aforesaid offences at Dakor Police Station, as Crime Register No. I 211 of 1994. The offence was registered under the instructions of the Senior Police Sub-Inspector of Dakor and an intimation to that effect was sent to Dakor Court. Later on, the learned Magistrate of the Court was informed that, during investigation offence under Sec. 471 is disclosed and likewise, offences under Secs. 416, 196, 418, 419 and 466 are also disclosed though except for 416 the remaining offences were already disclosed earlier.

(3.) In Misc. Criminal Application No. 751 of 1995, grievance is made about registration of an offence with Baroda C.I.D. Crime, District Baroda against as many as 19 accused, 11 of whom are staying in Maharashtra, Ulas Nagar, Thane. The offences disclosed thereunder were Secs. 489, 348, 465, 466, 468, 471, 474, 409, 410, 109, 118, 167, 182, 114, 115, 219, 220, 506(2), 193, 195, 196, 209, 200, 205 and 211, all of Indian Penal Code. The said offences came to be registered with Baroda C.I.D. Crime as I 1 of 1995. That very complaint is the subject-matter of challenge in Special Criminal Application Nos. 372 of 1995, 436 of 1995 and 527 of 1995.