PANKAJ JAIN Vs. AMRISH BANSAL

JUDGEMENT

(1.) The petitioner has filed present revision petition against order dated 28.7.2016 passed by learned Additional Sessions Judge, Yamuna Nagar whereby his appeal against the order dated 5.2.2016 passed by learned Additional Chief Judicial Magistrate, Yamuna Nagar, was dismissed.

(2.) Vide order dated 5.2.2016, learned Magistrate has dismissed the application under Sec. 340 Cr.PC filed by the State through complainant (petitioner herein).

(3.) Learned counsel for the petitioner-complainant has contended that the respondent No.1-accused has committed perjury by submitting false and forged facts in the Court. The accused has made a false statement on 16.7.2012 during the pendency of the case titled as "State Vs. Vikram Singh etc." to the effect that the accused has filed a petition under Sec. 482 Cr.PC before this Court wherein the proceedings have been stayed. On the basis of said statement, the case was adjourned to 19.8.2012 with a direction to the respondent-accused to produce copy of said order.