MUNNI BANOO KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER Smt. Munni Banoo Khan through this petition, filed under section 482 CrPC, is seeking expunging of the remarks contained in the last two un -numbered paragraphs of the impugned order dated 25.6.96, passed by Ist Additional Sessions Judge, Satna in Bail Application No. 595/96.

(2.) PETITIONER Smt. Munni Banoo Khan is an Advocate, practicing in the District Court at Satna, and was Additional Public Prosecutor and Additional Government Pleader during the relevant period.

(3.) THE learned counsel for the petitioner, relying upon the dictum of the Apex Court, in the case of A.M. Mathur v. Pramod Kumar Gupta, reported in 1990 JLJ 340, contended that the learned Additional Sessions Judge has unnecessarily passed these above remarks against the petitioner, and the making of the above remarks was not at all necessary for the decision of the said bail application. It was further submitted that the petitioner was never granted an opportunity of explaining the circumstances which were found unusual and objectionable by the learned Addl. Sessions Judge.