MAHESH CHANDRA SHARMA - (1.) XXXX.
(2.) ALL the aforementioned Lawyers have drawn attention of this Court towards the News Item published in the Rajasthan patrika dated 12.12.2011 at Page No. 5 which is reproduced as under: Hindi Language In view of the above news item all the learned Advocates have requested to this Court that without the prior approval of Hon'ble the Chief Justice, a criminal case could not be registered against an Hon'ble Judge of the High Court or Hon'ble Supreme Court as held by Hon'ble Supreme Court in the case of "Veeraswami". And, as such, the order passed by the learned Metropolitan Magistrate, Jaipur Metropolitan be quashed and set aside. The learned Advocates have also requested that in such cases suo moto cognizance should be taken to make such orders as may be necessary to give effect to any order under this Code of Criminal Procedure or to prevent abuse of process of any Court or otherwise to secure ends of justice and the learned Magistrate concerned should be called personally along with the relevant record so that proper order could be passed.
(3.) I have heard learned Advocates and gone through the aforesaid News Item.;