V NAGARAJAN Vs. ANIMAL HUSBANDRY EMPLOYEES UNION

JUDGEMENT

(1.) This Criminal Revision U/s. 401 read with Section 482 of the Cr. P.C. is directed against the order No. 20 dated 15.9.1992 passed by the Ld. Judicial Magistrate 1st Class (I), PortBlairinGRCaseNo.1144of1992, U/s. 500, I.P.C. rejecting the petition of revisionist for discharging him from the case.

(2.) The revisionist is facing a criminal case filed against him by Animal Husbandary Employees Union of A & rjlslands through its President U/s. 500, I.P.C. L.d. Judicial Magistrate 1st Class (D, Port Blari has taken cognizance on the basis of the said complaint against the revisionist. The revisionist filed an application before the Ld. Judicial Magistrate stating that he should be discharged from the case for non-compliance with Section 197(1) Cr. P.C. he being a Govt. servant. Another point which is taken in the petition is that the petitioner of complaint does not disclose who is the aggrieved person.

(3.) The Ld. Magistrate by order No. 20 dated 15.9.1992 has been pleased to reject the application of the revisionist.