SONIA KHOSLA Vs. VIKRAM BAKSHI

JUDGEMENT

(1.) The petitioner, now represented through her Legal Representative, vide this petition has sought that the Court proceeds under Sec. 340 of the Cr.P.C., 1973, against the prospective accused without notice to them.

(2.) Vide order dtd. 15.2.2010 it was observed vide para 8 thereof to the effect:

(3.) The inquiry report of the Registrar Vigilance is indicated to have been received as observed vide order dtd. 2.7.2010.