Kulwinder Singh vs Rajinder Singh
2023 Latest Caselaw 18982 P&H

2023:PHHC:139913

135 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.47256 of 2021 (O&M)
Date of Decision: 02.11.2023

Kulwinder Singh
eves Petitioner
Versus
Rajinder Singh
beceesee Respondent

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Chanakya Bhatta, Advocate, for the petitioner.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Section 340 Cr.P.C. to hold an inquiry against the respondent for filing false affidavit and thereby committed offence under Sections 193, 194, 195, 199, 200 and 120-B IPC in the Court proceedings, with certain other prayers made in the present petition.

Keeping in view the facts and circumstances of the matter, as well as, the fact that the Regular Second Appeal, in which the affidavit is alleged to have been filed by the respondent, has already been dismissed by

this Court, this Court does not find it appropriate to interfere in the matter.

Dismissed.

(RAJBIR SEHRAWAT) JUDGE 02.11.2023 sandeep Whether Speaking/Reasoned_ : Yes/No

SANDEEP GROVER Whether Reportable : Yes/No

2023.11.03 09:48 | attest to the accuracy and integrity of this order/judgment.