RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Through this petition the petitioner who at the relevant time was posted as Station House Officer, Hindaun City has prayed for expunction of remarks given against him by the learned Additional Sessions Judge while deciding the criminal revision petition No. 26/2003 filed by complainant Darab Singh, vide its order dated 25.4.2003.

(3.) It is well settled and repeatedly cautioned by the Apex Court that before any castigating remarks are made by the Court against any person, particularly when such remarks could cause serious consequences on the future career of the person concerned, he should have been given an opportunity of being heard in the matter in respect of proposed remarks or strictures. Such an opportunity is the basic requirement, for, otherwise the offending remarks would be in violation of the principles of natural justice.