MUKESH SHARMA AND OTHERS Vs. STATE OF MP

JUDGEMENT

(1.) This petition filed under Art 226 of the Constitution challenges the order dated 2.3.2013, whereby the District & Sessions Judge, Morena directed the petitioners to certify only those affidavits which are to be filed in judicial proceedings before the High Court.

(2.) Assailing this order, Shri Sanjay Singh advanced singular contention. By drawing attention of this Court on Rule 3 of the Commissioner of Oaths (for the High Court) Rules, 2008, it is contended that there is no exclusion or bar for Commissioner of Oaths to certify the affidavit for other courts than the High Court. In other words, it is contended that the petitioners are working at Morena. There is nothing in rule 3, which precludes or deprives them to certify the affidavits to be filed in District Court and other Courts situated in Morena.

(3.) Prayer is opposed by Smt. Pachauri, learned Deputy Government Advocate.