SAROJ WALIA Vs. STATE AND ORS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been preferred by the applicant/petitioner for setting aside the order dated 3-7-2004 and proceedings of the criminal case no. 10 of 2004 pending before Chief Judicial Magistrate, Almora under Section 8 of the U.P. Chalchitra Viniyaman Adhiniyam, 1955.

(2.) Brief facts of the case are that a challan report/complaint was filed by respondent no. 2 i.e. Entertainment Tax Inspector against the petitioner before Chief Judicial Magistrate, Almora, under Section 8 of the U.P. Chalchitra Viniyaman Adhiniyam 1955 and Rule 18 of the U.P. Cinematographic Rule 1951. The learned Magistrate having finding prima facie against the petitioner summoned her to face the trial under the aforesaid sections, vide order dated 3.7.2004. Feeling aggrieved, the petitioner has preferred the present petition under Section 482 Cr.P.C. before this Court. 2

(3.) Heard Sri Navneet Kaushik, learned counsel for the petitioner, Sri S.S. Adhikari, learned A.G.A. for the respondents and perused the record.