DASHRATH Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition is directed against the order dated 24.10.1989 passed by the Judicial Magistrate First class, Khachrod in Criminal Case No. 674 of 1987 where he has framed charges under Section 196, 294 and 506 of the I.P.C. against the petitioner.

(2.) Circumstances giving rise to the revision petition are these. According to the prosecution at about 10 a.m. on 23-4-1987 when Dr. Chandra Prakash, a public servant, was on duty in the Civil Hospital, Khachrod, the petitioner who is an office beer of the Janta Party, filthily abused him, obstructed him in discharge of his public functions and criminally intimidated him. The petitioner did so as the doctor was not permitting the use of Ambulance for the removal of the corpse of a Bohra citizen.

(3.) The occurrence was reported by Dr. Chandra Prakash to the police which registered a crime and after investigation, has charge-sheeted the petitioner in respect of the offences aforesaid. As already stated, the learned Magistrate has framed charges against the petitioner.