KM. DIVYA JAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Sandeep Tandon and Ms. Tejaswana Sagar, Advocates, for the petitioner. Mr. P.S. Danu, Brief Holder, for the State/respondent no.1. Admit the petition. Issue notice to respondent no.2, calling his counter affidavit, if any, within three weeks. List thereafter.

(2.) HAVING heard learned counsel for the petitioner, the challenge herein is to the order dated 25.6.2012 passed by the Chief Judicial Magistrate, Dehradun, whereby he has refused to discharge the petitioner Km. Divya Jain, D/o Sudhir Jain, from the offences punishable under Sections 420, 467, 471, 474, 475 r/w Section 120-B IPC. The submission of said chargesheet has engendered the criminal case no.13 of 2012 (old No.3421 of 2009).