VIKAS JAISWAL Vs. STATE OF U P

JUDGEMENT

(1.) Shri Anil Kumar Jaiswal is present in Court pursuant to our order dated 10.11.2009. He denies the contents of the telegram, but at the same time he had issued a written note to the police that now he has no complaint.

(2.) After a long interrogation, he revealed that the telegram has been sent to the High Court by some Advocate. Irrespective of the contents of the telegram, the author of the telegram, who is a retired Government Servant, appears to be telling a lie before this Court.

(3.) Director of C.B.I. is, therefore, directed to take Sri Anil Kumar Jaiswal for lie detector and Narco test and submit its report on the next date of hearing.