RASHMI MALHOTRA Vs. SHO

JUDGEMENT

(1.) . The petitioner initially filed a writ petition under Sections 226 & 227 of Constitution of India read with Section 482 Code of Criminal Procedure for issuance of a writ of mandamus etc. and by orders dated 8th February, 2002 passed by the Division Bench, the Registry was directed to register the same as a Criminal Revision Petition. Thereafter the matter has been listed before this court.

(2.) . I have heard the learned counsel for the parties and have been taken through the record.

(3.) . Facts in brief are that petitioner filed a complaint under Sections 190/156(3) of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") on 20th September, 2001 praying therein :