DEVENDRA SINGH YADAV Vs. DISTRICT MAGISTRATE FARRUKHABAD

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned standing counsel.

(2.) THE petitioners have prayed for quashing of the impugned order dated 6 -4 -2003 Annexure -7 to the writ petition. By that order the Character Certificates granted to the petitioners have been cancelled.

(3.) EVEN if that allegation is correct we are not inclined to exercise our discretion under Article 226 of the Constitution in this case. A Criminal case under Section 302 IPC is pending against the petitioners in which not only charge sheet has been filed by the Police but even charges have been framed by the Sessions Court as is evident from Annexure -7 read with Annexure -4 to the writ petition. It is surprising that although the petitioners are implicated in a murder case in which chargesheet has been filed against them by the Police after investigation and even charges have been framed against them by the sessions Court yet no objection certificates regarding their character were granted to them by the orders copies of which are Annexure -4,5 and 6 to the petition.