JAGJIT KAUR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Reply has been filed on behalf of the petitioner. Copy given.

(2.) This order shall dispose of an application dated 2.7.2000 under Sec. 482 Code Criminal Procedure filed on behalf of Shri Budh Ram Fansal, IPS, Director General of Prisons, Haryana, for expunging the remarks made against him in the order dated 16.1.1998 passed by this Court in Crl. M.No. 5650-M of 1995. In the petition it has been alleged that vide orders dated 16.10.1996 and 16.1.1998, sweeping strictures were passed against the jail authorities. It was alleged that these orders were passed without hearing the applicant or without giving any notice to him. It was further alleged that Shri SPS Rathore, IPS, against whom also the strictures were passed had approached the Honourable Supreme Court by way of Special Leave to Appeal (Criminal) No.3180-3182 of 1998, against said orders dated 16.10.1996 and 16.1.1998 passed by this Court and the Honourable Supreme Court, vide order dated 7.12.1998, had allowed the Special Leave to Appeal and the remarks made by this Court were expunged. It was accordingly prayed that the strictures passed against the applicant in the orders dated 16.10.1996 and 16.1.1998 be expugned in view of the order dated 7.12.1998 passed by the Hon 'ble Supreme Court in the case of Shri SPS Rathore.

(3.) In the written reply filed by the petitioner, it has been alleged that present petition under Sec. 482 Code Criminal Procedure was not further alleged that the orders dated 16.10.1996 and 16. 1.1998 were rightly passed by this Court.