A. R. KHAN Vs. STATE OF M.P

JUDGEMENT

(1.) This common order shall govern the disposal of M.Cr.C. Nos. 889/2015 and 927/2015. These applications are filed under Section 482 of Cr.P.C. for quashment of adverse remarks passed against the present applicants by 3rd Additional Sessions Judge, Ujjain in judgment passed in Sessions Trial No. 198/2012, dated 27-8-2014.

(2.) The present applicants were working in Madhya Pradesh Civil Supplies Corporation, Division Ujjain. As per the prosecution story, in Sessions Trial No. 198/2012 on 16-6-2011, a meeting was going on in the office of labour department. The complainant was also attending the meeting. In this meeting, the present applicants were there and one another officer was also there. During the meeting, the accused Aziz s/o. Ghulamnabi Musalman came in the office and started misbehaving with the present applicants. Thereafter, the accused fired a gun shot due to which injury was caused to a person who was present there.

(3.) While passing the judgment, the learned Additional Sessions Judge acquitted the accused from all the charges, however, in Para 46, the learned Additional Sessions Judge passed the following adverse remarks against the present applicants:--