B G KESKAR Vs. S N REDDY

JUDGEMENT

(1.) This is a petition filed by Shri B. G. Keskar to revise an order passed by the District Magistrate, Hyderabad City in Crl. C. No. 77/5 of 1956, refusing to take action on certain information laid by the petitioner under section 190 (1) (c},, Criminal Procedure Code . The facts leading up to this revision petition may be briefly stated : On nth June, 1956, the petitioner lodged what he styled as " information ' making certain allegations about the existence in Hyderabad City of " an illegal organisation which is a nucleus of a fifth columnist armed force of an anti-Bharat country, which is capable of dangerous subversive activities ", maintained by His Exalted Highness the Nizam and equipped with unlicensed fire-arms. That "information " was for the most part of a tirade against His Exalted Highness the Nizam on the one hand and a denunciation of the ' Congress raj ' and the Prime Minister on the other. It must be mentioned here that at that time His Exalted Highness the Nizam was the Rajpramukh of the erstwhile Hyderabad State.

(2.) On receipt of the aforesaid " information ", the District Magistrate directed the petitioner to delete all irrelevant and objectionable passages and amend the "information " suitably so as to the enable him to take action. The petitioner accordingly filed an amended " information " on 27th June, 1956, the contents of which are as follows :-

(3.) The amended information (which is not a complaint as presumed by this Court) now runs thus :