KAILASH JOSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By means of this petition, petitioner Kailash Joshi has approached this Court seeking the relief for quashing the Order dated 8-5-1997, Annexure-P/1 to the petition and for a direction to the Commission of Inquiry into the affairs of Churhat Children Welfare Society (for brevity, hereinafter referred to as the Commission) for summoning Shri Arjun Singh for his cross-examination.

(2.) The order dated 8-5-1997 is the order passed by the Chairman of the Commission rejecting the application of the petitioner for cross-examination, operative portion of which is as extracted below :

(3.) It is necessary to give brief facts before considering the arguments as advanced by the learned counsel for the petitioner Shri Rakesh Jain as well as learned counsel for the respondent No. 1 State Shri S. L. Saxena, Advocate General of State of M.P. and Shri Ravindra Shrivastava, representing the respondent No. 2 Shri Arjun Singh.