R.S. SIKARWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution is directed against the order dated 11.7.2013 passed in Sessions Case No. 81/12 decided by First Additional Sessions Judge, Bhind.

(2.) THE grievance of the petitioner is that he is Assistant Sub Inspector in Police Department. During his posting at Kotwali Bhind, Crime No. 413/11 under Section 379 IPC was registered against respondents. A criminal case was registered based on said crime number which was numbered as Sessions Case No. 81/12. The Sessions Judge delivered his judgment on 11.7.2013 and gave certain findings against the petitioner in para No. 7. The relevant portion is read out by Shri D.S. Raghuvanshi, Advocate, which is as under: -

(3.) PRAYER is opposed by Mrs. Pachori, Dy. Govt. Advocate.