SACHIN GUPTA Vs. DEEPTI GUPTA

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution of India challenges the complaint preferred by respondent (Annexure P/2) and notice dated 10.03.2011 issued in criminal case No. 1236/2010 (Annexure P/1). The said notice is issued by Judicial Magistrate First Class, Gwalior.

(2.) BRIEF facts necessary for adjudication of this matter are as under:-

(3.) THE Judicial Magistrate First Class took cognizance of the said complaint and registered it as crime No. 1236/2010 and issued notice dated 10.03.2011 to petitioners to appear before the Court. This complain and notice issued thereupon is under challenge in this petition.