STATE Vs. DEEPAK AGRAWAL

JUDGEMENT

(1.) THIS is a suo motu revision under Section 397 read with Section 401 of the code of Criminal Procedure (for short 'the Code' ).

(2.) THE orders in question are passed by Shri P. L. Dinkar, Judicial magistrate First Class, Itarsi, Distt. Hoshangabad with regard to the complaint made by the notice Deepak Agrawal against Smt. Soniya Gandhi, President, sanyukta Pragatisheel Gathbandhan, Shri Manmohan Singh, Prime Minister, govt, of India, Shri Hansraj Bhardwaj, Minister, Ministry of Law and Justice, govt, of India, Sushri Ambika Soni, Minister, Culture and Tourism Ministry, govt, of India, Shri S. T. Raghwan, Additional Secretary to Ministry of Road, transport Rajmarg and Shipping Corporation and C. Dor. Ji, Director, Indian archaeological Survey, New Delhi, in respect of the offences punishable under sections 120-B, 124-A, 295 and 295-A of the IPC. According to the complainant/noticee, all the six accused persons were involved in a conspiracy in pursuance of which, they had managed to submit affidavits sworn in by the accused Nos. 5 and 6 before the Supreme Court in respect of the sethusamudram PROJECT, with intent to outrage religious feelings of hindus who believe that SETHUSAMUDRAM, popularly known as ramsethu or Rama's Bridge was built by Lord Rama.

(3.) THE facts giving rise to this revision may be summed up as under: