AKASH RANKA Vs. ASHOK S. DHARIWAL

JUDGEMENT

(1.) The captioned petition is filed under Sec. 340(2) of Code of Criminal Procedure, 1973 (for short 'Cr.P.C') read with Article 227 of the Constitution of India to direct the Registrar to make a complaint in writing to the I Class Magistrate under Sec. 340 read with Sec. 195 of Cr.P.C. for offences punishable under Ss. 199 and 209 of Indian Penal Code, 1860 (for short 'IPC')

(2.) The facts leading to the case are as under:

(3.) Heard the learned counsel for the petitioner and learned counsel appearing for respondent. Perused the records.