(1.) This petition, under Article 227 of the Constitution of India, impugns an order, dtd. 6/4/2022, passed by the learned Additional District Judge ("the learned ADJ") in Misc. D.J. 271/2017, on an application filed by the petitioner under Sec. 340 of the Code of Criminal Procedure, 1973 ("the CrPC").
(2.) The petitioner was the plaintiff in CS 11143/2016 in which the aforesaid application Misc. D.J. 271/2017, came to be filed. The petitioner sought initiation of proceedings against Respondent 2 on two ground. The first was the signatures of Respondent 1, in the written statement, filed by Respondent 1, were not hers, and that Respondent 2 had forged her signatures. The second was that the Respondent 2 had, despite repeated directions from the Court, failed to provide the complete number of the credit card obtained by Respondent 1 from the ICICI Bank.
(3.) Respondent 2 filed a reply to the application, in which the allegation of forgery, by him, of the signature of Respondent 1 was categorically denied. It was also asserted that Respondent 2 had complied with the direction, passed by the Court on 26/9/2014, to provide details of the credit cards issued by the Standard Chartered Bank and the ICICI Bank. As regards the credit card number, Respondent 2 submitted that it had already been pointed out to the Court that the credit card was misplaced and the exact number of the credit card was not, therefore, available.