SUNIL KUMAR SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on the question of admission and interim relief.

(2.) BOTH the aforesaid petitions have been filed by the petitioners being aggrieved by the action taken by the railway police at Katni against the petitioners. As the issue involved is common and is the same, they are heard and decided concomitantly.

(3.) THE learned counsel further submits that the petitioners were taking action in accordance with law to protect and preserve the property as well as the fund of the railway but they are being victimized on the behest of respondent no.8 and others by taking shelter and the fact that he belongs to the Scheduled Castes and Scheduled Tribes Railway Association and are also being assisted by respondent no.4.