YOGESH MALHOTRA Vs. SONIA MALHOTRA

JUDGEMENT

(1.) Petitioner impugns order dated 02.05.2017 whereby the appeal of the petitioner under Section 341 of the Criminal Procdure Code (Cr.P.C. for short) impugning order dated 11.03.2013 has been dismissed.

(2.) The petitioner had filed an application under Section 340 Cr.P.C contending that he was facing a kalandra under Section 107/150 Cr.P.C. and contradictory statements had been made by the complainant/respondent herein.

(3.) The parties are neighbours.