MEENAKSHI SEHGAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the impugned order dtd. 11/8/2021, passed in Criminal Complaint Case No. 5172 of 2020, Meenakshi Sehgal Vs. Smt. Deepika Goswami and another, under Ss. 452, 380, 457, 504, 506 IPC pending in the court of Additional Chief Judicial Magistrate/4th Additional Civil Judge (Senior Division), Rudrapur, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner initially filed an FIR under Sec. 380 IPC, on 26/5/2020 at Police Station Tanakpur, District Udham Singh Nagar. According to it, a golden chain of the petitioner was found missing on 3/5/2020. On 23/5/2020, in the morning, the petitioner spotted it on the neck of the respondent no. 3. After investigation, final report was submitted by the Investigating Officer. Thereafter, the petitioner filed a complaint against the private respondents with regard to the theft of her golden chain. After inquiry under Ss. 200 and 202 of the Code of Criminal Procedure, 1973 ("the Code") by the impugned order, the complaint has been dismissed. It is impugned herein.