DEEPAK KHOSLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS petition, is filed by accused No.2 in complaint arising from FIR No.54 of 2008 dated 12th July, 2008 registered by Police Station Kasauli under Sections 420, 463, 464, 468, 469, 471, 503, 506 and 507 read with Section 120 B of IPC, under Section 482 read with Sections 397 to 404 of Cr.P.C. read with Article 227 of the Constitution of India, for somewhat unusual reliefs. The petitioner has asked for multiple reliefs as under:

(2.) THE petitioner has not only impleaded the complainant as respondent but also the Investigating Officials, Public Prosecutors and including the Judicial Officers, by name, who has had occasion to deal with the said complaint at different stages. The petitioner has done that with clear understanding, nay, on the assertion that their presence was essential being necessary parties. He has also asked for relief of costs/compensation/ damages against them individually and vicariously for their acts of commission and omission.

(3.) PURSUANT to this order the petitioner was served with the notice but did not challenge the said order. The petitioner, however, without any demur, chose to file application under Section 239 Cr.P.C. on 31st May, 2010, Annexure -8, praying for discharge. The reliefs claimed in the said application read thus: