SOHIL AGRAWAL Vs. GANESH AGRAWAL

JUDGEMENT

(1.) Heard.

(2.) The instant appeal is against the order dtd. 19/3/2021 wherein an application filed by the appellant under Ss. 193, 195, 190 (1)(A) and 211 of the Cr.P.C. has been dismissed.

(3.) The brief facts of the case are that the appellant Sohil Agrawal was a respondent in a matrimonial dispute filed by his wife Smt. Anjali Agrawal. It is contended that in such matrimonial trial, evidence was adduced by respondent, as a witness, wherein certain false allegations were made that he had entered into quarrel with one Sunil Rajgir, as such the husband in connivance and being hand in glove with Sunil Rajgir has lodged the prosecution under Sec. 138 of the Negotiable Instrument Act, 1881.