JASMER SINGH Vs. JAI SINGH SADANA

JUDGEMENT

(1.) The present application has been filed by the respondent on the ground that at running page 39 of the court file in the captioned matter, the Petitioner has attached his residence permit bearing No. RE2855147. The said Residence Permit has been annexed as a part of "Annexure-P3" by the Petitioner. The signatures upon the said documents are conspicuously different from the signatures provided at Page No. 45 of the Court file, which are on the Passport of the Petitioner.

(2.) At running Page 14, the supporting affidavit of the Petitioner in relation to his Petition is annexed and evidently, the signatures in the affidavit are glaringly dissimilar from the signatures that have been provided in the passport of the Petitioner on Page 45 as well as - the signatures that have been provided as a part of Self Attestation on page 45 and 46 of the court file. Moreover, these signatures are also different from the signatures of the Petitioner that have been provided on page 39 in his Residence Permit.

(3.) The Petitioner has also signed the supporting affidavit which is at running Page No. 64, in respect of the application under section 482 of Cr.P.C. seeking exemption from filling certified, dim and original copies of the annexures. Further, the Petitioner has purportedly signed on the supporting affidavit in respect of the Rejoinder, which is at running page 166 of the court file. The signatures provided by the Petitioner in the supporting affidavits at page 64 and page 166 are patently dissimilar from the signatures that have been provided in the passport of the Petitioner, which the Petitioner has himself annexed and self-attested at Page 45. The signatures of the Petitioner at Page 171 under the "žPrayer Clause"Ÿ of the application to disregard annexures filed along with the reply to the present petition, are also dissimilar from the signatures that have been provided on the passport of the Petitioner which have been annexed at Page 45, as well as the purported signatures of the Petitioner on the supporting affidavits in respect of the pleadings at running page nos. 14, 64 and 166.