DHOORAM CHAUDHARY Vs. MULAYAM SINGH YADAV AND ORS.

JUDGEMENT

(1.) The applicant has approached this Court in a petition under Article 227 of the Constitution, inter alia, seeking a direction to set aside the order dated 22 August 2015 passed by the second respondent, Sessions Judge, Mahoba in Criminal Revision being Revision No. 46/15; a further direction has been sought directing the "appropriate authorities to take appropriate action against the first respondent".

(2.) The applicant claims to be a "public spirited social worker". The first respondent is President of the ruling party of the State, a Member of the Parliament, former Chief Minister of the State and Former Defence Minister of India. The Judicial Magistrate at Kulpahar, District Mahoba had suo moto taken cognizance of certain comments, purportedly, made by the first respondent against the modesty of women thus, summoning the first respondent under Sections 504, 505, 509, 116 IPC read with Section 3 and 4 of the Indian Representation of Women Prohibition Act 1996 by order dated 21 August 2015, aggrieved, the first respondent preferred a revision under Section 397 CrPC against the summoning order. The learned Revisional Court/Sessions Judge, Mahoba vide order dated 22 August 2015 stayed the order summoning the first respondent. The order is being assailed in the present petition.

(3.) The applicant claims to be a public spirited social worker, however, the learned Advocate General would inform that the applicant is a former Member of Legislative Assembly (MLA) belonging to the opposition party, the petition at this behest under Article 227 of the Constitution would not be maintainable, rather, the petition is a gross misuse of the process of Court, the Criminal Revision against the summoning order is pending, therefore, there was no occasion for a stranger to have approached this Court.