SUMER SINGH Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) These criminal revision petitions under Sec. 397 and 401 Cr.P.C. have been preferred claiming the following reliefs: Revision Petition No. 143/2014:

(3.) The genesis of the present dispute is traceable to an anti corruption exercise which was being undertaken by the personnel of the Anti Corruption Department (ACD) (respondents No.2 and 3 in revision petition No.152/2014), against the employees of the State Transport Department (respondents No.2 to 8 in revision petition No.143/2014), in connection with some complaints said to have been lodged against them regarding their alleged corrupt practices, while being on duty on the National Highway.