ABDUL GANI BHAT Vs. NISSAR AHMAD KAKRU

JUDGEMENT

(1.) This petition owes its origin to OWP (PIL) No. 545/2008 titled Prof. Abdul Gani Bhat vs. Principal SKIMS and anr, decided by Division Bench of this Court on 30.03.20009, therefore, Bench Secretary was directed to obtain the zerox copy of the Judgment of the said PIL from the Registry and tag it with the records of the instant petition for facility of reference. That is how, a zerox copy of the said judgment has come on record.

(2.) Through the instant petition, the petitioner invokes inherent jurisdiction of this Court as envisaged under section 561-A Code of Criminal Procedure, Samvat 1989 (section 482 Cr.P.C Central Code), seeking quashing of order dated 11.04.2012 of learned Chief Judicial Magistrate, Srinagar dismissing his criminal complaint filed against the respondent ( the retired Judge of this Court) under section 499 RPC and recommending initiation of contempt proceedings against him (petitioner), order dated 08.06.2012 of learned 4th Additional Sessions Judge Srinagar, upholding the order of learned CJM. The petitioner also seeks initiation of contempt and administrative proceedings against these two Judicial Officers because they have passed the aforesaid orders against him.

(3.) It may be difficult to reach the spot that troubles the petitioner, therefore, few paragraphs of the judgment of Division Bench rendered in OWP(PIL) No. 545/2008 are reproduced herein under: