CHETAN PRAKASH Vs. REGISTRAR GENERAL AND ORS.

JUDGEMENT

(1.) THE petitioner before this Court, applied on 18.12.2012 for certified copy of the order dated 17.12.2012 passed by this Court in W.P. (Crl.) No. 367/2004. The certified copy having not been supplied till 7.1.2013, the petitioner has filed this petition seeking following reliefs:

(2.) ADMITTEDLY , the certified copy has since been supplied to the petitioner. The petitioner claims to have submitted the application for supply of certified copy on 18.12.2012. This Court was closed for winter holidays from 24.12.2012 to 1.1.2013 and, therefore, only 5 working days were available to the Registry before the winter holidays. Thus, the Registry took about 12 working days to provide certified copy of the order dated 17.12.2012. Though, the effort of the Registry has to be to supply the certified copy at the earliest possible, the time taken in this case, in our view, cannot be said to be unreasonable so as to warrant filing of a writ petition making the prayers as extracted above. In our view, the non -availability of certified copy of the order dated 17.12.2012 could not have prevented the petitioner from filing the writ petition because all the orders and judgments of this Court are available on the internet and can be downloaded from there. The petitioner could also have inspected the judicial record and noted the order dated 17.12.2012. In any case, according to the petitioner, typed copy of the order had been made available to him by Police Station Dabri. He could have filed the unsigned copy and sought exemption from filing the certified copy along with the writ petition. In case the petitioner was in urgent need of the certified copy of the order dated 17.12.2012, he could have met the concerned Registrar or even the Registrar General of this Court to make a request to provide certified copy to him on overriding priority basis. This is not the case of the petitioner that any such attempt was made by him. Instead of adopting such a course of action, the petitioner has chosen to make wild allegations against the Registry of this Court without there being even prima facie material available to justify such allegations. In Para 12 of the petition, the petitioner has alleged nexus between the police and the Registry of this Court and sought action against the Registrar General of this Court imputing corrupt and criminal acts endangering the life of the petitioner and his family members to him. Making such scandalous and per se defamatory allegations, without a shred of material which would justify such imputations is highly irresponsible action which cannot be justified on any account. In our opinion, the present petition is nothing but a gross abuse of the process of this Court. We accordingly dismiss the writ petition but we refrain from imposing any cost on the petitioner.