- (1.) This petition was filed questioning the veracity of the orders which have been filed as annexurres- 10 and 12. Learned Standing Counsel had been called upon to assist the court vide order dated 4.8.2011 which is quoted hereunder:- "This is a petition in which an order has been passed by the Chief Inquiry Officer of the Special Investigation Cell imposing penalty as also directing imprisonment as if the petitioner is being convicted under the same proceedings. In view of the peculiar nature of the order, learned Standing Counsel is directed to obtain specific instructions as to the authority under which such orders have been issued and also the provision of law under which such orders have been authorized, if any. Let a certified copy of this order may be given to the learned Standing Counsel free of charges for appropriate intimation."
(2.) The aforesaid order had been passed keeping in view the strange nature of the documents impugned herein. Today, the learned Standing Counsel has produced two instructions one by the Senior Superintendent of Police, Aligarh which is to the following effect:-
(3.) The other instruction is from the District Margistrate, Aligarh which is to the following effect:- The aforesaid instructions and the submission of Sri Rajesh Kumar, learned Standing Counsel indicate that the documents appended as annexure nos. 10 and 12 appear to be fake communications made to the petitioners. Sri Rajesh Kumar has invited the attention of the Court to a similar communication worded differently dated 25.6.2011 annexed alongwith the instructions.;