RAM SARUP ROHILLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed by the petitioner Ram Sarup Rohilla for expunging the remarks recorded by Sub Divisional Judicial Magistrate, Bahadurgarh in criminal case No. 9-2 of January 13, 1986 arising out of FIR No. 490 dated October 22, 1985 under Sections 279/336/427 of the Indian Penal Code, registered at Police Station Bahadurgarh.

(2.) WHILE conducting the trial of the aforesaid case against the said accused Dharam Singh, the learned trial Magistrate while ordering the acquittal of the aforesaid accused made the following observations :-

(3.) I have heard Ms. Geeta Sharma, learned counsel appearing for the respondents and have also gone through the record of the case with her assistance.