KURIAN,J. - (1.) Leave granted.
(2.) The appellant is aggrieved by the summary dismissal of the Criminal Writ Petition No.53 of 2013 filed by her.
(3.) The judgment dated 17th June, 2013 expressed in cryptic words reads as follows:- "The petition involves various disputed questions of fact. As such we are not inclined to invoke extraordinary jurisdiction either under Article 226 of the Constitution of India or under Section 482 of the Code of Criminal Procedure. In any case, the petitioner has efficacious and adequate remedy of filling complaint before the learned Judicial Magistrate, First Class. In that view of the matter, we are not inclined to entertain this petition. The petition is rejected relegating the petitioner to alternate remedy available in law. " ;