BINDU GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The CRMP is formally admitted.

(2.) With consent of both the parties, heard the matter finally.

(3.) Petitioner has preferred this CRMP under Sec. 482 of the Code of Criminal Procedure (in brevity Cr.P.C.) to quash the impugned order dtd. 27/1/2017 passed by Addl. Sessions Judge, Durg in S.T. No. 181/2002 and for a direction to release the amount of Rs.12,00,000.00 in her favour.