DHANIRAM TEKAM Vs. STATE OF M P

JUDGEMENT

(1.) WITH consent heard finally.

(2.) BY filing this petition under Article 226/227 of the Constitution of India the petitioner is seeking expunction of the remarks made in paragraph 9 of the impugned judgment dated 25.3.2004 passed by the Special Judge, Mandla in Special Case No. 94/2003.

(3.) AFTER recording the evidence the Special Judge, Mandla vide impugned judgment acquitted the accused persons holding them to be not guilty of the alleged offence. However, the Special Judge while passing the judgment of acquittal of the accused persons made observations in paragraph 9 of the judgment against the petitioner holding him to be corrupt, irresponsible and a person of doubtful integrity. The learned Special Judge also directed the respondents not to act in future upon the report of the petitioner unless the report made by him is verified. It was also directed to the respondents to keep strict vigil on the petitioner's work and he be not entrusted any responsible work. Feeling aggrieved, the petitioner has filed this petition.