OMPRAKASH Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard both sides. Both the present writ petitions between the same parties have arisen out of the same question of law and therefore, those are being disposed of by this common judgment.

(2.) Whether the complaint, on the allegations that the affidavits sworn before the Superintendent of Court and filed thereafter in the court proceedings, can be the subject matter of a complaint directly by the aggrieved person or by the concerned Court on the allegations that the contents of the said affidavit are false, is the issue before this Court.

(3.) Both the parties i.e. the petitioner as well as respondent No. 2 are agitating certain civil claim in different civil proceedings.