SANT LAL Vs. STATE OF U P

JUDGEMENT

(1.) The petition is being finally disposed of.

(2.) The petitioner had filed a complaint before the learned Magistrate concerned against Ram Avtar and Sunder (private persons) and Sarvashri Arvlnd Kr. Jain, O. P. Yadav and Indra Mani Verrna (all public servants), alleging offences under Sections 323, 504, 506, 447 and 448. I.P.C.

(3.) The main thrust of the objections before the learned trial court was that so far as the aforesaid public servants are concerned, they cannot be prosecuted without the permission of the State Government. This objection found favour with the learned Magistrate concerned. He, accordingly, dismissed the complaint. Similarly, in revision, being Criminal Revision No. 180 of 1997 filed by the complainant, the order of the learned trial court was upheld.