HIRALAL JAIN Vs. DELHI ADMINISTRATION, (THE STATE),

JUDGEMENT

(1.) THIS petition was preferred to assail the order dated the 20th Dec. 1968, and was admitted by my brother P.N. Khanna, J. on the 2nd of July, 1969, when the order passed was : -

(2.) MR . Jain opened his address by submitting that the very order which he is attacking i.e., the order dated the 20th December, 1968, is a forged order. I told Mr. Jain that he could have an opportunity of filing an affidavit detailing the reasons for the assertion as to how the order dated 20th December, 1968, is a forged order. He is not prepared to do that. He insists at the same time that the order committing him is a forged one.

(3.) AT an earlier stage Mr. Jain had filed a petition under Section 561 -A for quashing the entire proceedings initiated in the courts below against him along with his other five co -accused. Although that petition was concerned with his own grievance the same had the repercussions in respect of the entire trial. The same was dealt with by Jagjit Singh, J., and dismissed by a detailed judgement dated the 6th of September, 1967.