JAMES KUNJWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave Granted.

(2.) Impugned in the present appeal is the final order dtd. 1/10/2022, passed by the High Court of Uttarakhand at Nainital in Bail Cancellation Application No.24/2022, whereby, although the said application was dismissed, it was observed that James Kunjwal, the present appellant had intentionally filed a false affidavit before the High Court and as such, a direction was issued to the Registrar (Judl.) of the High Court to file a complaint against him. This, in a nutshell, forms the basis for this appeal.

(3.) It would be necessary to appreciate the background in which the impugned order came to be passed. Briefly stated, the facts are :-