CHAMPA DEVI SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Mr. Karma Thinlay, learned Addl. Public Prosecutor accepts notice on behalf of the State respondent.

(2.) Heard the learned counsel for the parties.

(3.) This petition has been filed seeking quashment of the criminal proceedings pending in the Court of the Judicial Magistrate, First Class, East Sikkim at Gangtok under Section 354, Cr. P. C. These proceedings arise out of an FIR No. 69 of 2011 registered on 13-6-2011 with the Sadar Police Station, Gangtok under Sections 447/354/323 of the I. P. C.