SWARAJ PURI Vs. ABDUL JABBAR

JUDGEMENT

(1.) The respondents are yet to be noticed. The matter is taken up as mention matter. Heard on I.A. No.17945/2017, an application for grant of stay.

(2.) Learned CJM, Bhopal vide order dated 19.11.2016 passed in R.T. No.13751/2016 has registered the complaint case under Section 212, 217 and 221 of the IPC against the petitioner and co-accused. Criminal revision No.669/2016 filed by the petitioner and Criminal Revision No. 712/2016 filed by co-accused Moti Singh have been decided analogously by learned Special Judge [under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989] Bhopal. Vide order dated 24.08.2017 learned Special Judge dismissed the same affirming the order passed by learned CJM, Bhopal taking cognizance of offences as mentioned above.

(3.) The petitioner was the Superintendent of Police and co-accused Moti Singh was the Collector, Bhopal at the relevant time and Warren Anderson was the Chairman of the Union Carbide Corporation and indicated as accused No.10 in Criminal Case No.1104/1984 registered at police station "Hanumanganj. Criminal Complaint Case has been filed by the respondents before the CJM, Bhopal registered as Criminal Case (RT) No.13751/2016.