URAVASHI FAKAY Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') read with Article 227 of the Constitution of India seek the following prayers:

(2.) Briefly stated, facts of the case necessary for the purpose of disposal of the present petitions are as under:-

(3.) Learned Senior Counsel appearing on behalf of the petitioners raised the following legal issues: Notice Mandatory under Sec. 28(l)(b) of the Act and intention to file complaint in absence of any action taken by the appropriate authority: