PROFESSOR NARENDRA SINGH PUNIA Vs. SURESH KUMAR KHATI

JUDGEMENT

(1.) Petitioner has come to this Court assailing orders dated 21.1.2011 and 30.11.2011. Insofar as order dated 21.1.11 is concerned, present petition filed on19/20.12.11 is not maintainable. Insofar as order dated 30.11.11 is concerned, the trial court has passed a detailed order regarding locus of the present petitioner to conduct the prosecution in this case which is lodged by the police under S. 173 Cr.P.C. The complainant is the son of the petitioner. He has also been allowed to assist the prosecution in case if he so wants but he is not coming to the court and petitioner wants to take his place.

(2.) Sec. 302 Cr.P.C. for the sake of reference is reproduced hereunder :

(3.) It will be also relevant to take note of S. 301 Cr.P.C. which reads as under :