VEENITA BHANDARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, moved under Article 226 of the Constitution of India, the Petitioner has sought quashing of the order dated 19.8.2010 passed by Additional Sessions Judge / VI Fast Track Court, Dehradun, whereby the order of the Judicial Magistrate -I, Dehradun dated 3.12.2009 has been affirmed.

(3.) THE Petitioner appears to have challenged the said order by filing a Criminal Revision No. 2 of 2010 before Sessions Judge, Dehradun, which was disposed of vide order dated 19.8.2010, affirming the order passed by the Magistrate after hearing the revisionist.