MANISHA LALWANI Vs. D.V.PAUL

JUDGEMENT

(1.) THIS order shall decide M.Cr.C.No.581/08-Smt.Manisha Lalwani Vs. D.V.Paul and M.Cr.C.No.7670/08- Smt.Manisha Lalwani Vs. D.V.Paul in which identical complaint has been made by the applicant against non-applicant. For the convenience, facts are taken from M.Cr.C.No.581/08.

(2.) THIS application is filed under Section 340 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for directing prosecution of the non-applicant for filing a false affidavit before this Court.

(3.) THE aforesaid contempt proceedings were decided by this Court by order dated 7.2.2007 and the non-applicant herein was found guilty of the contempt and was awarded punishment as finds place in Para 16 of the order dated 7.2.2007 in Contempt Petition No.488/2006.