(1.) Respondent No.2 has filed this application under Section 340 of the Code of Criminal procedure for holding an inquiry and to make a complaint to the concerned Magistrate against the petitioner under Sections 193, 196, 199 and 200 of the Indian Penal Code. This case demonstrates the extent and type of malaise which clogs the wheels of the justice delivery system. It is an instance of how litigants make false averments of facts in the pleadings and raise untenable contentions with impunity. Thereafter litigation, on controversies supposedly arising out of these false averments are dragged on for years in the hope that the other side will succumb to buy peace. If the other side does not so settle', in the end, he is hardly compensated and remains a loser. There is little fear of law in the minds of the unscrupulous.
(2.) Background Facts
(3.) The Petition, its Pendency and dismissal