RAMESHCHANDRA PATEL Vs. SPECIAL POLICE ESTABLISHMENT

JUDGEMENT

(1.) MISCELLANEOUS Criminal Case No. 1816/06 has been filed by Ramesh Chandra Patel under section 482 of CrPC for quashment of FIR No.28/99 dated 28.3.1988, charge-sheet and other proceedings pending in the Court of Additional District Judge, Special Judge, Dhar in Criminal Case No.1/2007.

(2.) MISCELLANEOUS Criminal Case No.3385/07 has been filed by Ashok Jain for quashment of criminal proceedings of Special Criminal Case No.1/07, pending before the Special Judge, Dhar.

(3.) CRIMINAL Revision No.568/09 has been filed by Onkareshwar Tiwari, against the order dated 11.2.2009 passed by Special Judge (P.C. Act) in Special Case No.1/07 by which the applications submitted by the petitioner were rejected and trial Court framed the charges against the petitioner Onkareshwar Tiwari on the allegations that between 12.12.1995 and 23.6.1996 he was posted as Collector District Dhar and during that period a colony licence was issued to Ashok Jain, Attorney Holder of land owners and while issuing colony licence the earlier order of the predecessor Collector dated 30.6.1996 was not kept in mind.