FIRST SOURCE SOLUTIONS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS order shall govern the disposal of above mentioned six petitions, as common question of facts and law are involved in these petitions.

(2.) PETITIONER -Establishment has filed the above Mentioned petitions through its Managing Director against the proceedings initiated by the respondent-Inspector Shri D. K. Singh, which are pending before the Chief Judicial Magistrate, Bhopal. The particulars of Such proceedings are as <IMG>JUDGEMENT_173_MPJR3_2012img1.jpg</IMG> <IMG>JUDGEMENT_173_MPJR3_2012img2.jpg</IMG>

(3.) BEING aggrieved with the orders passed by the Chief Judicial Magistrate, Bhopal registering the complaints submitted by the public servant, the petitioners have filed the present petitions under Articles 226 and 227 of the Constitution of India to quash the proceedings of aforesaid six complaints, but thereafter those petitions filed under Articles 226 and 227 of the Constitution of India were converted into petitions under Section 482 of Cr. PC. The respondents were given an opportunity to submit reply to the petitions.