- (1.) SHRI C.K. Parekh and Shri H.C. Mishra have filed an impleadment application on behalf of Smt. Munni Devi and Smt. Poonam Gupta -the accused in the crime under Sections 323, 325, 307, 498A and Section 3/4 Dowry Prohibition Act, registered after the petitioner had given a medical report, verifying the injuries on the person of Smt. Rasmi and her father Shri Ajai.
(2.) IN this matter, arising out of the suspension order of the petitioner, Smt. Munni Devi and Smt. Poonam Gupta are neither necessary nor proper parties to the proceedings. The impleadment application on their behalf is accordingly rejected.
(3.) LEARNED Standing Counsel appears for respondent no.1, 2 and 3. Issue notice to respondent no.4. Steps may be taken within a week. Shri Damodar Sharma -respondent no. 4 -an ex -MLA, made a complaint against the petitioner for filing a false medical report. Prima facie we find that as a politician, he had no concern with the crime, or the medical report. He will file his affidavit explaining his concern and personal knowledge of the affairs and capacity in which he has interfered in the criminal proceedings, and the disciplinary action proposed against the petitioner.;