SHASHI SHEKHAR DWIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner, who is a Senior Member of the Bar of this Court, has filed this writ application for the following reliefs:-

(3.) In respect of relief prayed in clause (B), it has been stated in the petition on oath that last line of first paragraph of the fardbeyan containing the sentence HINDI MATTER was not part of the statement of the petitioner which was recorded as fardbeyan. Petitioner submits that above sentence in the last line of the first paragraph of the fardbeyan is an apparent interpolation which will appear from the photo copy of the fardbeyan annexed as Annexure-9. From the photo copy of the fardbeyan it appears that last line has been written in somewhat smaller writing due to paucity of space which does not rule out its insertion later on after the complete fardbeyan was recorded and signed by the petitioner.