ANIL AGARWAL Vs. RAM KUMAR AND ORS

JUDGEMENT

(1.) This special appeal has been filed by Sri Anil Agarwal against the order dated 9-6-1992 of the learned Single Judge. Mr. Justice Markandey Katju, passed in Civil Misc. Writ Petition No. 17627 of 1992 Mr. Justice Markandey Katju was sitting as Vacation Judge when he passed the impugned order.

(2.) We have heard Sri Shanti Swarup Bhatnagar, learned Senior Advocate who was assisted by Sri G.S. Chaturvedi and Sri Ambrish Kumar Sharma Advocates on 19-6-1992 and orders were reserved.

(3.) How the radiation of money power is annihilating every drop of goodness from human souls would leave one horrified from the facts of the present case The circumstances of the case give enough exposure to the intrigue and conspiracy between the Appellant and the police. We are in deep anguish to find that innocent and respectable citizens have been labelled as 'Gangesters'. The case presents a picture of gross misuse of the process of the court of Special Judge established under the U.P. Gangsters and Anti Social Activities (Prevention) Act with the result that the writ Petitioners including the Petitioner No. 3 Mrs. Sohendra Nagrath a helpless widow and a respectable citizen are all roaming on the streets like beggars. The conduct of Sri K.N. Singh the learned Special Judge has left many question marks in our mind and the same cannot be ignored in view of the fact that he happens to be a senior member of our State Judiciary.