BHANWAROO KHAN, J. - (1.) Heard learned counsel for the parties.
(2.) This miscellaneous petition, under section 482 of the Code of Criminal Procedure, 1973, has been filed against the judgment dated 15.2.2007 passed by the learned Sessions Judge, Sikar by which he ordered to initiate proceedings under Section 344 of the Cr.P.C. against the petitioner for committing forgery while deposing her statement before the learned Court in the case.
(3.) The petitioner, after receipt of the notice dated 20.2.2007 by which she was asked to explain why she should not be punished for the offence under Section 344 of the Cr.P.C. for giving false evidence in the case without submitting her explanation before the Court concerned, has approached this Court.;