ARVIND KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition has been filed under section 482 of the Code of Criminal Proceed lire.

(2.) IT arises in this way. A Special Case No. 4/88 was tried by the Special Judge Mandleshwar against the accused Narendra Singh. In this case, the petitioner figured as a material witness. In this case while appreciating the evidence, the learned Special Judge found the conduct of the petitioner impeachable and directed the Collector Khargone to initiate an enquiry against the petitioner. The State aggrieved by the acquittal in the aforesaid case on 29.7.88 preferred Criminal Appeal No. 544/88 in this Court and prayed for leave.

(3.) THE present petition is riled with a prayer that adverse remarks incorporated in the judgment of acquittal be expunged.