SUBHAM ROY CHOUDHURY Vs. SREEJOYEE CHAKRABORTY

JUDGEMENT

(1.) CRA 687 of 2017 is an appeal under Sec. 341 of the Code of Criminal Procedure assailing an order dtd. 27/10/2017 passed by the learned Additional District Judge, 1 Court at Alipore in Perjury Case No. Misc 26 of 2016. The learned Additional District Judge, 1 Court at Alipore summarily rejected the application filed by the appellant/petitioner under Sec. 340 of the Cr. P.C. read with Sec. 195(1)(b) of the IPC ignoring the guidelines given by this Court in its order dtd. 12/10/2017 in CRR No. 3384 of 2017.

(2.) CRR 452 of 2018 is an appeal against the order dtd. 1/8/2018 passed by the learned Judicial Magistrate, 2 Court at Barrackpore in M Case No. 515 of 2016 under Sec. 125 of the Cr. P.C. rejecting an application under Sec. 340 of the Cr. P.C. filed by the appellant herein and thereby refusing to take cognizance of commission of offence under Sec. 193 of the IPC.

(3.) CRR 341 of 2019 is a revision under Sec. 397 read with Sec. 482 of the Cr. P.C. assailing an order dtd. 18/12/2018 passed by the learned Additional Chief Judicial Magistrate at Alipore rejecting an application filed by the petitioner under Sec. 239 of the Cr. P.C.