MAYANGLAMBAM RAMESHWAR SINGH Vs. YENGKHOM SURCHANDRA SINGH

JUDGEMENT

(1.) This application has been filed by the applicant under Sec. 340 read with Sec. 195 Cr.P.C. praying for holding an inquiry against the respondent for giving false evidence/statement while giving statement on oath before this Court in Election Petition No.1 of 2017.

(2.) Heard Mr.Devendra Sharma, learned counsel for the applicant; Mr.H.S.Paonam, learned senior counsel, assisted by Mr.S.Gunabanta Singh, learned counsel for the respondent.

(3.) The applicant is the election petitioner and the Respondent herein is the Respondent No. 1 in Election Petition No.1 of 2017. By the judgment dtd. 5/11/2020, the said election petition was allowed.