ANKUR MALIK Vs. CALCUTTA MEDICAL CENTRE LTD

JUDGEMENT

(1.) The plaintiff has filed the instant application under Sec. 340 of the Code of Criminal Procedure, 1973 for grant of sanction to prosecute Mr. Raghib Hasnain for committing offences by filing false, untrue, misleading statement by way of an affidavit before this Court in the proceeding of CS 68 of 2011.

(2.) The plaintiff submits that in the affidavit-in-opposition filed by Mr. Raghib Hasnain being the Director of the defendant Company in connection with GA 4 of 2022 which was affirmed on 29/7/2022 stating the following at para 3 (x) and para 9 which reads as follows :

(3.) The plaintiff submits that the respondent has filed another petition under Sec. 144 (2) of the Code of Criminal Procedure against Dr. Kalpana Chakravarty, daughter of late Smt. Prema Gupta being MP Case No. 178 of 2022 in the Court of the Learned 10th Metropolitan Magistrate at Kolkata which has been supported with an affidavit duly affirmed on 26/3/2022 by one Mr. Anup Karmakar, being the authorized representative of the respondent, Calcutta Medical Centre Limited wherein it is stated that :