JASSI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is a civil writ petition filed by the petitioner under Article 226 of the Constitution of India for quashing the charge, dated 16.3.2009, framed under Sections 468 and 409 read with Section 120 -B IPC by Judicial Magistrate Ist Class, Chachiot at Gohar, District Mandi, H.P. in case No. P.C. 301 -I/2007.

(2.) NO notice was deemed necessary to be issued to the respondent.

(3.) WITH the above observations, the writ petition is dismissed, so also the pending application(s), if any. A copy of this judgment be sent to the learned Judicial Magistrate Ist Class, Chachiot at Gohar, District Mandi, H.P., for compliance.