PREM LATA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure, which could well be one under Sections 397/401 of the aforesaid Code, for quashing a charge under Section 277 of the I.T. Act and s. 193, Indian Penal Code, framed against the petitioner by a Judicial Magistrate, 1st Class, Amritsar.

(2.) THE undisputed facts are these :