UNION OF INDIA Vs. RAMAKANT BAKTI

JUDGEMENT

(1.) HEARD Mr. J. Singh, learned counsel for the Union of India. None has appeared for the respondents.

(2.) IN this revision the petitioner as Union of India has challenged the following two orders dated 28. 6. 2000 and 18. 8. 2000 passed by the Special Railway Magistrate (Judicial), Tinsukia.

(3.) THE order, dated 28. 6. 2000 reads as follows :