(1.) THIS is an application in revision against an order of the Sessions Judge, Allahabad, upholding an order of a first class Magistrate lodging a complaint against the applicant under Section 193, Penal Code.
(2.) IN 1948, Abdul Hakim filed a complaint under Section 323, Penal Code against the applicant Mohammad Farooq and others. During its pendency, Abdul Hakim, the applicant and the other accused of that case executed an agreement, dated 6th May 1943, referring the dispute between them to Maulvi Tufail Ahmad for arbitration. The arbitrator heard the parties and gave a written award dated 18th May 1943. It is signed by Abdul Hakim, the applicant and the other accused of that case. The award was acted upon and Abdul Hakim got his complaint dismissed.
(3.) ON and February 1949, Abdul Hakim made an application before the Court which tried the cases to draw up proceedings under Section 476, Criminal P. C. against the applicant for committing perjury on 31st December 1948. The applicant was summoned by the Court and filed a written statement denying that there was any falsehood in his deposition. The Court finding that he had committed perjury and that it was necessary in the interest of justice to have an enquiry made into the offence committed by him, ordered a complaint for the offence under Section 193, Penal Code to be lodged against him. That order has been upheld by the learned Sessions Judge.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN