Manju Devi vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3773 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- U/S 482/378/407 No. - 26 of 2014
 

 
Applicant :- Manju Devi
 
Opposite Party :- The State Of U.P Thru Principal Secy., Home Lucknow And Anr.
 
Counsel for Applicant :- Dinesh Kumar Chaudhary
 
Counsel for Opposite Party :- Govt. Advocate,Manish Kumar Tripathi
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

This application has been filed with a prayer to quash the order dated 30.8.2013 passed by learned Addl.Sessons Judge/ Special Judge SC/ST Act), Balrampur.

From the perusal of the record it reveals that in the said incident the applicant has already lodged N.C.R. against Sangita w/o Suresh, but in respect of the same incident a complaint has been filed on which the statement under section 200 and 202 Cr.P.C. has been recorded. But the learned Special Judge has rejected the same in exercise of power conferred under section 203 Cr.P.C. The reason has been shown to reject the complaint filed by the applicant. The impugned order dated 30.8.2013 is not suffering from any illegality. The prayer for quashing the same is refused.

However, it is directed that in case the applicant moves an application under section 155(2) Cr.P.C. in respect of the N.C.R. lodged before the court concerned, the same shall be heard and disposed of in accordance with law.

Accordingly, this application is disposed of.

Order Date :- 30.7.2014

RPD