SHREE KSHETHRA DHARMASTHALA Vs. K. SOMANATHA NAYAK

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Petitioner is before this Court being aggrieved by the order passed by the trial Court on I.A. No. 5 preferred by the plaintiff under section 151 of Civil Procedure Code seeking direction to the Chief Ministerial Officer of the Honourable Court to initiate criminal proceedings against the respondent by lodging complaint before the Jurisdictional Police for the offences punishable under Sec. Indian Penal Code and pass such other reliefs the Honourable Court deems fit to grant under the facts and circumstances of the case.

(3.) The allegations is that the written statement along with verifying affidavit sworn by the respondent came to be filed into the Court on 29.05.201 It is case of the petitioner that the date, on which the verifying affidavit was sworn i.e., on 29.05.2018, the respondent had travelled abroad and was not in India and that the same amounts to forgery punishable under Sec. Indian Penal Code and also constitute an offence under section 195 of Crimial P.C. 1973