VIJAY LATA Vs. RAJIV ARORA

JUDGEMENT

(1.) This is a petition under Section 340 read with Section 195(1)(b) of the Criminal Procedure Code, seeking prosecution of the respondent (Ex. Registrar, Kurukshetra University, Kurukshetra) for knowingly having filed a false Affidavit in CWP No.1986 of 1993.

(2.) The Court has heard the petitioner appearing in person and has also gone through the entire available material on record. It transpires that the present petition has been filed for the 4th time by the petitioner seeking the same relief. She had lastly filed a similar Criminal Misc. No.M-48956 of 2018, which was decided by a co-ordinate Bench of this Court on 07.12.2019, vide order Annexure P-25. The entire background and history of previous litigations at the instance of the petitioner leading upto the aforesaid CRM No.M-48956 of 2018, has been meticulously noted in the final order passed by the co-ordinate Bench. The same is set out as below:-

(3.) It would, therefore, appear that the present petition seeking the same relief which was rejected on merits by the co-ordinate Bench vide its aforesaid detailed order, is per se not maintainable. Faced with this, the petitioner has drawn attention of the Court to a subsequent order passed by the same co-ordinate Bench in disposing off her separate application bearing CRM No.3392 of 2020, on which the following order was passed:-