SHEILA GUPTA Vs. STATE

JUDGEMENT

(1.) THIS criminal revision petition has been filed by the petitioner Sheila Gupta, mother-in-law of the complainant Anshu Gupta impugning the order dated 17.09.2011 vide which learned MM ordered for framing of charge against her for the offence punishable under Section 406 IPC.

(2.) NOTICE of the petitioner was given to the State.

(3.) THE case FIR No.130/07, PS Sriniwaspuri was registered on the direction of learned MM on the application under Section 156(3) in Complaint Case No.138/2 of 2008 filed by Smt. Anshu Gupta before learned MM. The allegations against the present petitioner on the basis of which charge for committing the offence punishable under Section 406 IPC has been framed are given in para 6 of the complaint, which are as under :