MILAN SAINI Vs. KAMAL KUMAR

JUDGEMENT

(1.) By way of the present application bearing Crl. M.A. No.19908/2022 filed in OMP (COMM.) No.361/2019 under sec. 340 of the Code of Criminal Procedure 1973 ('Cr.P.C.' for short), the applicant Kamal Kumar, seeks action against the petitioner Milan Saini and his Special Power of Attorney-holder (' SPA-holder' for short) Siri Chand Saini inter-alia for committing perjury. Another application bearing Crl. M.A. No.19909/2022 has been filed by the same applicant in OMP (CONT.) No.1/2017 under sec. 340 Cr.P.C., containing identical allegations.

(2.) In view of the commonality of the allegations and issues involved, both applications are being decided by the present common judgment.

(3.) To crystallize the allegations made in the applications, reference may be made to the following paragraphs of one of the applications, which are mutatis mutandis the same in the other application :