VIJAY LATA Vs. RAJIV ARORA

JUDGEMENT

(1.) This is a petition under Sec. 340 read with Sec. 195(l)(b)(i) of the Code of Criminal Procedure, 1973 for granting sanction to initiate criminal proceedings against the respondent for the offence of knowingly filing a false affidavit (perjury) in CWP. No. 1986 of 1993, cheating, forgery and defamation and for directing the Chief Judicial Magistrate, Kurukshetra for further proceeding in Criminal Complaint No.231 of 2003.

(2.) The facts of the case disclose how the criminal justice system is being clogged with unnecessary litigation and how the Courts are being burdened with cases which have already attained finality, even during trying times. The petitioner has approached this Court for the fifth time for seeking the same relief under the same provisions of law by cleverly re-wording some portions of her petition. She has been unsuccessful on the earlier four occasions.

(3.) The facts have been culled out from the order dtd. 16/3/2020 (Annexure P-26) passed by this Court in CRM-M-10355-2020. The present petition itself is vaguely worded and the petitioner has, for reasons best known to her, concealed several orders passed by this Court as well as the civil court.