ANUPAM GUPTA S/O VIJAY PAL GUPTA Vs. SMT. AARTI CHANDANI W/O JAGDEEP CHANDANI AND STATE OF UTTARAKHAND THROUGH SECRETARY OF HOME

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the order dated 01.07.2010, passed by Judicial Magistrate, Roorkee, in criminal complaint case No. 2595 of 2009, Aarti Chandani v.. Anupam Gupta, relating to offence punishable under Section 406 Indian Penal Code, 1860. Also, the order dated 27.04.2011, passed by Additional Sessions Judge, Roorkee, in Criminal Revision No. 273 of 2010, is challenged whereby the order of the Magistrate is affirmed.

(3.) LEARNED Counsel for the Petitioner argued that the ingredients of the offence punishable under Section 406 Indian Penal Code, 1860, are not made out.