- (1.) THE DIG/SSP, Ghaziabad was directed to cause the production of the present petitioner by the following order dated 22.12.2011. Heard Learned Counsel for the parties.
(2.) SRI Surendra Kumar son of Sri Atar Singh has filed this petition for quashing of F.I.R. registered in case crime No. 310 of 2011 under section 420, 467, 468, 471 I.P.C., Police Station Hapur Nagar, District Ghaziabad. During argument, it transpires that earlier also another writ petition being writ petition No. 22858 of 2011 had been filed by the same petitioner and the writ petition was dismissed vide order dated 29.11.2011 but this fact has not been disclosed in the present writ petition. Thus, the court summoned the file of the earlier writ petition.
(3.) FROM a perusal of the two, it transpires that the affidavit in both the cases has been given by the petitioner himself but yet the aforesaid fact was not disclosed. Sri Raj Kumar Dhama, Learned Counsel appearing for the petitioner has stated that this fact was never informed to him by the petitioner and thus, he had no knowledge otherwise he would have mentioned it in the present writ petition.;