MALTI GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the impugned order dated 29.05.2015, passed by Sessions Judge, Dehradun, in criminal revision no. 97 of 2013, Dr. Malti Gupta vs State & others, as also the order dated 13.03.2015, passed by I Addl. C.J.M., Dehradun, in misc. case no. 131 of 2015, Dr. Malti vs Smt. Ayasha & others.

(2.) Applicant-Complainant filed an application under Section 156(3) Cr.P.C., which was dismissed by the Magistrate concerned. Feeling aggrieved against the same, she preferred a criminal revision, which too was dismissed. Hence, present application under Section 482 Cr.P.C.

(3.) Learned counsel for the applicant confined his prayer only to the extent that liberty be granted to the applicant to file a criminal complaint case against the wrong doers / accused, in accordance with law, to which learned counsel for the respondents have no objection.