JMFC JAURA DISTRICT MORENA Vs. SHYAM SINGH

JUDGEMENT

(1.) Present common order shall dispose of W.A. No.l 125/2017 {JMFC Jaura, District Morena and Anr. Vs. Shyam Singh an others) and R.P. No.579/2017 {Shriram Sharma Vs. Shyam Singh an others).

(2.) Instant intra Court appeal assails the final order passed by learned Single Judge on 27.06.2017 while exercising writ jurisdiction u/A.226 of Constitution disposed of W.P. No.5831/2011 by holding the action of JMFC Jaura, District Morena to be suspicious and thus directing the Registrar General of this Court to conduct an enquiry against JMFC Jaura as to what compelled JMFC Jaura on 14.02.1994 to insert a slip as to the purity of article (gold) which was recovered in a case of theft and sealed after being seized on 10.11.1978. A further direction has been issued by learned Single Judge to the CID to register appropriate offence against accused persons to investigate into the role of each of the persons including respondent No.l herein (the alleged owner of seized gold) involved in the alleged replacing of gold items with artificial items as revealed by order sheet dated 16.03.2011 of ACJM Jaura, District Morena.

(3.) Learned AAG on behalf of appellant in W.A. No.l 125/2017 and Shri Prashant Sharma, learned counsel on behalf of review petitioner in R.P. No.579/2017 are heard at length.