KAVERI PARASHAR Vs. KALIND PARASHAR

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') challenging the order dtd. 4/12/2021 (hereinafter referred to as the 'Impugned Order') passed by the learned Metropolitan Magistrate-05, Central District, Tis Hazari Courts, Delhi (hereinafter referred to as the 'Trial Court') in the complaint case filed by the petitioner herein, being CIS No.9295/2017 titled Kaveri Parashar v. Kalind Parashar.

(2.) The above complaint has been filed by the petitioner under Sec. 200 of the Cr.P.C. alleging the respondent to have committed an offence under Sec. 494 of the Indian Penal Code, 1860 (in short, 'IPC').

(3.) Summons were issued by the learned Trial Court in the said complaint vide Order dtd. 12/2/2018 (in the Impugned Order, it is wrongly mentioned that the charge under Sec. 494 of the IPC was framed against the respondent by the Order dtd. 12/2/2018).