KEDARI LAL VAISHYA Vs. STATE OF M P

JUDGEMENT

(1.) Heard .

(2.) Revisionist has filed this revision against the order dated 08th July, 2014 passed by the Trial Court. By the aforesaid order, the Trial Court has rejected the application filed by the revisionist under section 156 of the Code of Criminal Procedure. Revisionist prayed in the aforesaid application that directions be issued to the Police Superintendent, Special Police Establishment Lokayukt, Gwalior Division and Station House Officer, MP Special Police Establishment, Bhopal to register criminal offences under the provisions of Prevention of Corruption Act in exercise of the powers under section 156(3) Cr.P.C. against the Judicial Officers who were retired compulsorily.

(3.) On the recommendations of the High Court, the State Government issued orders of compulsory retirement of ten Judicial Officers. The High Court made recommendations after considering the entire service record, overall performance and other available material of the Judicial Officers.