JOGINDER SINGH Vs. PRITHVI RAJ AND ORS.

JUDGEMENT

(1.) LT . Col. Joginder Singh (Retd.) petitioner has invoked the jurisdiction of this court with respect to Article 215 of the Constitution of India and Section15 of the Contempt of Courts Act, 1971. He seeks proceedings for criminal contempt of court to be initiated against the respondents.

(2.) RESPONDENT No. 3, Gurchanran Singh Copra, is the brother of the petitioner. Respondent No. 1 (now deceased) is the main person against who the assertions to be referred to herein have been made while respondent No. 2 is the wife of respondent no.1.

(3.) IN Crl. M. 1111/2000 it is alleged that respondent No. 1 has forged the copy of the compromise and decree has been obtained by fraud. In Crl. M 1107/2000 as against respondent No. 2 it is asserted that she has described herself sometimes as wife of prithvi Raj and earlier as wife of Prithvi Raj Choudhry and Therefore she has committed contempt of court. It has also been pleaded (Crl. M 1/2002) that the single Judge of this court had been misled and a compromise that have been arrived at is not a legal document.