URVI AGARWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition filed under Section 482 CrPC is for quashing of order dated 6.5.2015 passed by Judicial Magistrate Ist Class, Rohtak and the order dated 20.5.2015 passed by Additional Sessions Judge, Rohtak, whereby the revision petition filed by the petitioner has been dismissed.

(2.) ON 28.5.2015, after recording the contention of learned counsel for the petitioner, notice was issued to the State.

(3.) AT the time of hearing i.e. on 28.5.2015, Mr. D.K. Tuteja, Advocate had put in appearance of behalf of the complainant. However, today, no one has put in appearance on behalf of the complainant.