RAMROOPSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant Ramroopsingh by Shri B.R. Sharma, Advocate.

(2.) State by Shri P.D. Agarwal, Panel Lawyer.

(3.) Letter No. 69/dated 13-1-86 of the District and Sessions Judge, Shivpuri shows that the copy of this Court's order dated 3-1-86 was received by him on 11-1-86. It should have been sent in his name; the office to explain the omission. The Sessions Judge says that the report in question had been sent to the Registry with a special messenger named Devkinandan, Process Server. A copy of that report dated 24-12-85 has been enclosed with the Sessions Judge's memo. The Addl. Registrar will make an inquiry and fix the blame on the clerical staff responsible for not putting up the original report No. 983/dated 24-12-85 sent by the Addl. Sessions Judge, Shivpuri before this Court. The Addl. Registrar will put up the explanations of the clerks concerned before me in the Chambers, within 10 days from today.