DR. MRINAL PRAKASH BARUA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 12/7/2022, passed in Complaint Case No.25 of 2022, Dr. Mrinal Prakash Barua vs. Dr. Anita Verma and others, passed by the court of Additional Chief Judicial Magistrate, Rishikesh, District Dehradun (for short, "the case").

(2.) By the impugned order, the complaint filed by the revisionist has been dismissed under Sec. 203 of the Code of Criminal Procedure, 1973 (for short, "the Code").

(3.) Heard learned counsel for the parties and perused the file.