BALDEV SINGH MANN Vs. SURJIT SINGH DHIMAN

JUDGEMENT

(1.) THE petitioner has filed this application for summoning three witnesses. The purpose of filing the application is to establish the manner in which the video recording/CD of the speech given by the respondent was prepared.

(2.) ACCORDING to the applicant-petitioner, it is only after the evidence of the petitioner was concluded that it was discovered by the petitioner that there was a video CD in existence which showed the respondent and Shri Gurbachan Singh Bachhi together on February 22, 2002, after declaration of the result. Therefore, when the respondent appeared as his own witness on January 3, 9 and 17, 2006, he was cross-examined as regard the visual and audio contents of the CD in question. The CD is now part of the court record.

(3.) FURTHERMORE , in the list of witnesses furnished on January 28, 2004, the petitioner had mentioned names of 54 witnesses including Jagdish Lal son of Shri Dewan Chand of Jaggi Studio, Samana Market, Dirba Mandi. This witness was to appear alongwith a copy of the video recording of the victory procession/meeting held on February 24, 2002 in which the respondent and Shri G.S. Bachhi were shown together thanking the people for electing the respondent.