(1.) HEARD .
(2.) BRIEF facts, just necessary for disposal of this petition are that at the relevant time, the petitioner was posted as Station House Officer, Mau, District Bhind. In Criminal Case No. 91/2000 (State of M.P Vs. Hajjan and others) pending for trail before the JMFC Gohad under Section 33 of the Forest Act 1927, the accused Hajjan was reported to be dead. Verification report of the death was called by the JMFC Gohad. On 6.11.2006, 6.2.2007 and 23.3.2007 letters were issued to SHO, Mau, District Bhind seeking verification of death of accused Hajjan. Subsequently, another letter dated 4.4.2007 was sent and a notice under Section 187 of Cr.P.C was also issued seeking explanation to the petitioner. On 21.4.2007, the learned JMFC directed to register a criminal case against the petitioner for not assisting the Court, which the petitioner was bound while discharging his duty as public servant.
(3.) ON behalf of the petitioner, it is submitted that petitioner pursuant to the order dated 21.3.2007 left the Police Station, Mau on 22.3.2007 he was deputed for selection process of constables and given the charge to Shri K.S. Sikarwar, Sub Inspector, Police Station, Mau, District Bhind. On 19.4.2007 he returned to duties at Police Station, Mau, District Bhind and received the charge. In this regard entry in the Rojnamcha Sanha are annexed at Annexure P/2 & P/3.