Shree Chandrashekhar, J. - (1.) The petitioner is accused no. 5 in Complaint Case No. 1149 of 2015. She has moved this Court in an application under section 438 read with section 440 Cr. P.C.
(2.) By order dated 09.08.2017, a coordinate Bench of this Court has granted interim protection to the petitioner and this order has continued till date.
(3.) Mr. R. S. Mazumdar, the learned Senior counsel for the petitioner contends that a dispute which primarily is a civil dispute between the parties has been given colour of a criminal case.;