- (1.) ORDER :- Heard the learned counsel for the petitioner and the learned Public Prosecutor.
(2.) The petitioner has filed this petition under S. 482, Cr. P.C. with the object of getting expunged certain remarks made by Hon'ble Mr. Justice Milap Chandra Jain in the order dated 29th January, 1993 passed in S.B. Criminal Misc. Petition No. 17/91 Parbat Singh v. State of Rajasthan. In para No. 6 of the order dated 29th January, 1993 this Court made the following observations :- "14 dates were fixed in the case for recording the statement of the Investigating Officer Karan Raj as the learned Public Prosecutor did not take necessary steps to ascertain his latest address as was expected from a Public Prosecutor. Such a lapse on his part cannot be allowed to help the accused persons in a murder case but deserves to be reported to the Government in the Law Department for necessary action against him."
(3.) The relevant facts which are necessary for the disposal of the case may be briefly summarised as below :-;