IN REFERENCE (SUO MOTU) Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Action taken report submitted in Court taken on record.

(2.) Learned Advocate General states that investigation is likely to be completed within 15 days and the charge-sheet filed before the Court.

(3.) As and when charge-sheet is filed, we direct the learned Sessions Judge, Bhopal to entrust the matter to a Court which can take up the proceedings preferably on day to day basis.