S.R. BAGWAIYA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) PERUSED the record.

(3.) BRIEFLY stated, facts of the case in which impugned remark which is sought to be expunged was passed, are that in the aforesaid sessions case pending in the Session Court Vidisha accused was acquitted on the ground that only eye witness i.e. minor son of deceased has not supported prosecution case. In that case, present petitioner was examined as prosecution witness No. 8 who investigated into the matter. At the time of passing judgment, Sessions Court passed stricture against Investigating Officer that Investigating Officer had not properly investigated the case and whether, he is capable of investigating criminal case properly should be inquired into and a copy of the judgment should be forwarded to Director General of Police, Bhopal for taking appropriate action against him.