RAM SARUP AGNIHOTRI Vs. STATE OF HARYANA

JUDGEMENT

(1.) SHRI Ram Partap, Water Superintendent of Municipal Committee, Dabwali in Sirsa district of Haryana State reported to the Adminitrator of the Municipal Committee as follows :

(2.) CRIMINAL Misc No. 9334-M of 1990 has been filed by the petitioner for quashing the First Information Report and proceedings initiated against him on its basis before the learned trial Court on the grounds that the proceedings are the outcome of political vendetta, that the assertions made in the First Information Report do not disclose 'he commission of any offence by him; much less offences of theft and mischief of which the petitioner has been accused of and that the special' jurisdiction envisaged in the Municipal Act excludes the general jurisdiction vested in the police under the Indian Penal Code and that the proceedings initiated by the Administrator of the Municipal Committee, Dabwali. against the petitioner are obviously an abuse of the process of the Court.

(3.) I have heard Shri S. S. Rathore, Advocate, for the petitioner, Shri Surinder Lamba, Advocate for the State and have carefully gone through the relevant record.