A VIMLA Vs. K RAMANUJAM

JUDGEMENT

(1.) This criminal appeal has been filed against an order passed by a learned Judge of this Court on 28.10.2011 in an application filed by the appellant herein under Section 195(1)(b) of the Code of Criminal Procedure, read with Article 226 of the Constitution. By the said order impugned in this appeal, the learned Judge rejected the prayer of the appellant to initiate an enquiry into the offences allegedly committed by the sole respondent under Section 188 of the Indian Penal Code.

(2.) We have heard Mr.T.Jaishankar, learned counsel for the appellant.

(3.) This case has had a chequered history, which is, at once, interesting as well as agonising. The narration of all the historical facts, though painful, is necessary, in order to highlight the manner in which there has been an abuse of the process of court and the manner in which, the system is sought to be ridiculed. Therefore, the history of this litigation is recorded as follows: