SHIV SHARAN VERMA Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-1994-11-159
HIGH COURT OF ALLAHABAD
Decided on November 01,1994

Shiv Sharan Verma Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

N.B. Asthana, J. - (1.) This revision has been directed against the order dated 14.9.94 passed by the then III Additional C.J.M. Jaunpur upon an application moved under Section 156 (3) Criminal Procedure Code by the revisionist.
(2.) The application was filed upon the allegation that on 31.8.94 a meeting of Congress (I) workers was held in Sujanganj, Jaunpur in which the public of the vicinity also participated, in which it was decided that the Electric Sub-station of 33 K.V. at Kanchanpur was constructed at the instance of the Central Government, that the U.P. State Government, that the U.P. State Government had not provided anything towards the establishment of this Sub-station, that the Sub-station was completed on the efforts made by the Congressmen and, therefore, on 2nd September,1994 a function be held where-after the foundation stone of the aforesaid Sub-station be laid by the applicant who is an M.P. from Machhli Shahr constituency, Jaunpur. The Chief Minister of the State of Uttar Pradesh wanted to lay the foundation stone of the Sub-station on 3.9.94, in order to take credit for the establishment of the Sub-station. As previously decided a function was held on 2.9.94 at Belwar tri-junction towards the southern side of P.S. Sujanganj. This place was at a distance of 4 kilometre from the place where the foundation stone of the Sub-station was to be laid. The State Government was informed that according to the wishes of the public the foundation stone would be laid on 2.9.94. The District Officer of Jaunpur were also informed accordingly. The function was held at 2.00 P.M. on 2.9.94 at Belwar tri-junction. At that very time opposite parties No.3 and 4, Superintendent of Police, Jaunpur and Additional District Magistrate (Finance and Revenue), Jaunpur along with police force armed with fire-arms and lathies came there in order to disrupt the meeting. They fired in the air and lathi charged the public attending the meeting causing them simple and grievous injuries. The revisionist was also injured. The meeting could not take place. The revisionist and other Congress (I) leaders attending the meeting were rounded up, arrested and humiliated. The revisionist was also arrested and a false report was lodged by the Station Officer of P.S. Sujanganj. The applicant was produced on 3.9.94 before C.J.M. Jaunpur at 6.00 P.M. when he was released on personal bond.
(3.) It was further said that the opposite parties went out of their way in disrupting the meeting being held at a distance of about 4 kilometres from the place where the foundation stone was to be laid. It was also said that the meeting was peaceful, the opposite parties transgressed their official duties while disrupting the aforesaid meeting.;


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