DEVI DEEN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, Devi Deen Singh, as identified by his counsel Sri Sanjay Singh Sengar, Advocate, is present pursuant to this Court's order dated 15.07.2013. He has been examined by this Court and therefrom prima facie, I have come to the conclusion that he has signed blank papers and the writ petition has been prepared thereafter.

(2.) He Has Admitted To Have Signed The blank papers, two of which have been made part of paper book, tagged as covering paper and at the bottom. The purpose thereof he could not explain.

(3.) Since There Is No Provision In The High Court Rules Which may allow the Registry to entertain and recognise only such photographs and none else, unless appropriate step is taken by the Court, the above procedure cannot be given effect to. It is suggested on behalf of the Bar Association that such a procedure will protect not only the genuine litigants but also the Advocates, inasmuch as, if an effective procedure is not evolved, in the extraordinary professional competition, it would be difficult for some of the Advocates to adhere to insist upon their clients to come for the purpose of signing affidavits while other provides delivery at door facility where the presence of deponent to sign affidavit after its preparation can be otherwise managed which ultimately results in frustrating the purpose. Procedure of preparing affidavit has been laid down in the Rules with a pious objective to have everything genuine but is not being achieved due to loop holes and bottlenecks.