JUDGEMENT
-
(1.) Heard learned Counsel for the petitioner and Ms. Smiti Sahai, learned A.G.A. for the State-respondents.
(2.) The dispute is primarily of civil nature.
(3.) We have been taken through the allegations contained in the F.I.R. and the material on record. We do not find any merit in this petition warranting interference in writ jurisdiction.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.