GURMEET KAUR Vs. DEVENDER GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 18/9/2017 passed in CRM-M-4549-2015 by the High Court of Punjab and Haryana at Chandigarh in exercise of powers under Sec. 482 of the Code of Criminal Procedure, 1973 dismissing the petition as not maintainable; and order dtd. 1/11/2017 passed in application bearing CRM No.33535 of 2017 declining to recall the order dtd. 18/9/2017, the appellant is before this Court.

(3.) The relevant facts of the case are that the appellant herein filed a petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short"CrPC") seeking quashing of complaint No.1383 dtd. 13/3/2010/11/11/2011 titled"Devender Gupta vs. Director, Town and Country Planning and others" along with the proceedings thereof. The said complaint was filed by Devender Gupta under Ss. 323, 452, 506, 427, 384, 440, 166, 148, 149 read with Sec. 34 of the Indian Penal Code, 1860 (for short,"IPC") along with all consequential proceedings and the impugned order dtd. 20/11/2014 passed by the learned Judicial Magistrate, First Class, Gurgaon summoning the appellant herein and two others for the aforesaid offences were assailed before the High Court.