SARNAM SINGH Vs. RAJA RAM

JUDGEMENT

(1.) THE only prayer made by the petitioner is that there was no necessity to make observations as made in para 6 of the order passed by the District Judge, Morena.

(2.) IT is settled law that sweeping remarks should not be made in judicial proceedings. The Supreme Court in the case of the Stale of Uttar Pradesh v. Mohammad Nairn, : AIR 1964 SC 703, observed as under : -