Allahabad High Court
Vinay Sharma And Others vs State Of U.P. And Others on 10 August, 2011
Bench: Amreshwar Pratap Sahi
HIGH COURT OF JUDICATURE AT ALLAHABAD
Court No. 6
Civil Misc. Writ Petition No. 43715 of 2011.
Vinod Sharma and others ...Petitioners.
Versus
State of U.P. and others ... Respondents.
Hon'ble A.P. Sahi, J.
Heard Sri B. B.Paul, learned counsel for the petitioner and Sri Rajesh Kumar, learned Standing Counsel.
This petition was filed questioning the veracity of the orders which have been filed as annexurres- 10 and 12. Learned Standing Counsel had been called upon to assist the court vide order dated 4.8.2011 which is quoted hereunder:-
"This is a petition in which an order has been passed by the Chief Inquiry Officer of the Special Investigation Cell imposing penalty as also directing imprisonment as if the petitioner is being convicted under the same proceedings. In view of the peculiar nature of the order, learned Standing Counsel is directed to obtain specific instructions as to the authority under which such orders have been issued and also the provision of law under which such orders have been authorized, if any.
Let a certified copy of this order may be given to the learned Standing Counsel free of charges for appropriate intimation."
The aforesaid order had been passed keeping in view the strange nature of the documents impugned herein. Today, the learned Standing Counsel has produced two instructions one by the Senior Superintendent of Police, Aligarh which is to the following effect:-
^^lsok esa
Jh jkts'k dqekj
LvsV yk vkQhlj]
ek0 mPp U;k;ky; bykgkcknA ¼m0iz0½
fo"k;& flfoy fel fjV fiVh'ku la[;k&[email protected] fou; 'kekZ ,oa vU; cuke m0iz0 jkT; o vU; tuin vyhx<+A
d`i;k vius QSDl fnukad& 05-08-2011 dk lUnHkZ xzg.k djus dk d"V djsa] tks iqfyl egkfuns'kd m0iz0 dks lEcksf/kr gSA ftlds ifjizs{; esa iqfyl egkfujh{kd ¼yks0f'k0½ eq[;ky; iqfyl egkfuns'kd y[kuÅ dk QSDl i=kad&Mh-th- nl&fo0iz0 fjV&[email protected] fnukad&08-08-2011 iqfyl v/kh{kd fo'ks"k tkWap izdks"B tokgj Hkou y[kuÅ dks lEcksf/kr djrs gq, mldh izfrfyfi eq>s Hkh i`"Vkfdar dh x;h gSA
mijksDr lUnHkZ esa lknj voxr djkuk gS fd eq[;ky; vij iqfyl egkfuns'kd fo'ks"k tkWp m0iz0 y[kuÅ ,oa iqfyl miegkfujh{[email protected]"B iqfyl v/kh{kd y[kuÅ ls izkIr lwpuk fuEuor gSA
1& iqfyl v/kh{kd fo'ks"k tkWap m0iz0 y[kuÅ] ¼eqq[;ky; vij iqfyl egkfuns'kd fo'ks"k tkaWp] m0iz0 y[kuŽ us vius i= la[;k fo'ks"k tkaWp @110¼4½@2011 fnukad 09-08-2011 }kjk voxr djk;k gS fd xzke iapk;r phrh Fkkuk filkok rglhy [kSj tuin vyhx<+ dh xzke lekt dh Hkwfe ij Hkw ekWfQ;ksa ij yxk;s x;s tqekZus o dkjkokl ds lEcU/k esa vfHkeU;q lDlSuk eq[; tkWap vf/kdkjh y[kuÅ }kjk ikfjr fd;s x;s vkns'k fnukad& 20-05-2011 dk lR;kiu dj voxr djk;k fd lUnfHkZr vkns'[email protected] fo'ks"k tkWp eq[;ky; ls lEcfU/kr ugh gSA vkSj u gh vfHkeU;q lDlSuk eq[; tkWp vf/kdkjh fo'ks"k tkWp eq[;ky; ij fu;qDr gSaA mijksDr lUnfHkZr vkns'k fnukad 20-05-2011 fo'ks"k tkWp eq[;ky; Lrj ls fuxZr ughas fd;k x;k gSA
2& iqfyl miegkfujh{kd y[kuÅ] us vius i= la[;k&fo0t0&[email protected]/[email protected] fnukad% vxLr 2009] 2011 ds }kjk voxr djk;k gS fd fo'ks"k tkWp izdks"B y[kuÅ] m0iz0 ugh gS cfYd tkWp izdks"B iqfyl dk;kZy; y[kuÅ esa fLFkr gSA Jh vfHkeU;q lDlSuk eq[; tkWp vf/kdkjh uke dk dksbZ vf/[email protected] fo'ks"k tkWp izdks"B iqfyl dk;kZy; y[kuÅ esa fu;qDr ugh gSA vkSj u gh iqqfyl dk;kZy; y[kuÅ fLFkr fdlh izdks"B esa vfHkeU;q lDlSuk uke dk dksbZ vf/[email protected] fu;qDr gSA
3& fo'ks"k tkWp izdks"B iqfyl dk;kZy; vyhx<+ esa Jh vfHkeU;q lDlSuk eq[; tkWp vf/kdkjh uked dksbZ vf/[email protected] fu;qDr ugh gSA vkSj u gh tuin ds fdlh izdks"B esa mijksDr Jh vfHkeU;q lDlSuk uked O;fDr fu;qDr gSA
¼lR;sUnzohj flag½
ofj"B iqfyl v/kh{kd
vyhx<+^^
The other instruction is from the District Margistrate, Aligarh which is to the following effect:-
^^flfoy fel fjV la0 [email protected] esa ek0 mPp U;k;ky; bykgkckn ds vkns'k fnukad 04-08-2011 }kjk iwNs x;s iz'uksa ds lEcU/k esa vk[;k
¼1½ ftykf/kdkjh vyhx<+ dh vksj ls xzke phrh ds xzke lHkk Hkwfe ds lEcU/k esa tkWp gsrq eq[; tkWp vf/kdkjh y[kuÅ dks dksbZ izdj.k lUnfHkZr ugha fd;k x;k gSA
¼2½ eq[; tkWp vf/kdkjh y[kuÅ mRrj izns'k vkns'k fnukad 20-05-2011 ¼bl Lrj ij izkIr vkns'k fnukad 25-06-2011½ ds lEcU/k esa dksbZ tkWp Hkwfe ds lEcU/k esa yfEcr gksus ds lEcU/k esa dksbZ tkudkjh ugh gSA vkSj u gh bl rjg dk dksbZ lEeu ;k lwpuk izkIr gqbZ gSA
¼3½ eq[; tkWp vf/kdkjh y[kuÅ }kjk vkns'k fnukad 20-05-2011 ¼izkIr vkns'k fnukad 25-06-2011 ½ }kjk fdl {ks=kf/kdkj ds vUrxZr dSls vFkZn.M ,oa dkjkokl dk vkns'k ikfjr fd;k x;k ij dksbZ fVIi.kh fd;k tkuk lEHko ugha gS] D;ksa fd bl rjg ds fo'ks"k tkWp izdks"B ds {ks=kf/kdkj ds ckjs esa tkudkjh gSA
¼4½ ;kphx.k ds i{k esa dksbZ oS/k vkoaVu 1968 esa ugh gqvkA bl lEcU/k esa dk;kZy; jftLV~zkj [kSj dh vk[;k layXu gS rFkk tksr pdcUnh vkdkj i= 45 o udy [krksSuh layXu gS rFkk mDr Hkwfe ds lEcU/k esa [krkSuh ds vuqlkj ;kph dh ;kfpdk ekuuh; mPp U;k;ky; bykgkckn esa yfEcr gSA^^
The aforesaid instructions and the submission of Sri Rajesh Kumar, learned Standing Counsel indicate that the documents appended as annexure nos. 10 and 12 appear to be fake communications made to the petitioners. Sri Rajesh Kumar has invited the attention of the Court to a similar communication worded differently dated 25.6.2011 annexed alongwith the instructions.
In view of the aforesaid position, there is no occasion for this Court to issue any writ for quashing of such alleged fake orders. The petition is accordingly dismissed.
Let a copy of this order be transmitted to the District Magistrate, Aligarh as his instructions also indicate such a letter having been sent from the Special Investigation Cell, Lucknow through Sri Abhimanyu Saxena, Chief Investigating Officer for enquiry and initiation of criminal proceedings to investigate such activities.
Dated:- 10.08.2011
Shiraz
