ANIL KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By these petitions under section 96 of the Code of Criminal Procedure, 1973 (in short the 'Code') Notification No. 1232 P/vi-Pu-6-2008-6(Vividh)/ 2008 dated May 5, 2008 issued by the Government of Uttar Pradesh under sub-section (1) of Section 95 of the Code ordering the forfeiture of. the book titled 'Jatiraj' penned by Shri Laxmi Kant Shukla, is under challenge.

(2.) Heard Shri Satya Nayaran Shukla and Shri K.C. Shukla, learned counsel for the petitioners, Shri J.N. Mathur, learned Additional Advocate General appearing on behalf of the respondents and have perused the material on record.

(3.) The petitioners are Secretary of 'Meydha' a registered society and publisher of the book titled 'Jatiraj' and readers of the said book written by Laxmi Kant Shukla. a P.C.S.. Officer. The book was published in December 2006. On May 5, 2008 the Government 6f Uttar Pradesh, the respondent made an order under section 95 of the Code forfeiting the book captioned 'Jatitraj'.