SMITA SAHAY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . M.K. Ray, Advocate for the petitioners. Mr. R.K. Shah, Deputy Advocate General (Criminal) for the State/respondent No. 1.

(2.) MR . D.K. Tyagi, Advocate for respondent No. 2.

(3.) THE backdrop of the controversy between the parties is the cheating of Rs. 2.10 lakh, where -against a sum of Rs. 3.00 lakh has been received by the informant.