Km. Anjana vs State Of U.P. And 2 Others
2022 Latest Caselaw 55 ALL

Citation : 2022 Latest Caselaw 55 ALL
Judgement Date : 27 January, 2022

Allahabad High Court

Km. Anjana vs State Of U.P. And 2 Others on 27 January, 2022

Bench: Om Prakash Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 90
 

 
Case :- CRIMINAL REVISION No. - 3537 of 2021
 

 
Revisionist :- Km. Anjana
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Ramesh Kumar Saxena
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash Tripathi,J.

1. Heard learned counsel for the revisionist and learned A.G.A for the State.

2. The present revision has been preferred to quash the judgment and order dated 27.08.2021 passed by Additional District & Sessions Judge/Special Judge, POCSO Act, District Jalaun at Orai in Criminal Misc. Application No. 1 of 2021 (Km. Anjana Vs. Nikki and another) under Section 156(3) Cr.P.C, Police Station Kuthaund, District Jalaun at Orai.

3. Impugned order is revisable.

4. Admit.

5. Notice on behalf of opposite party no. 1 has been accepted by learned A.G.A. Issue notice to opposite parties no. 2 and 3 returnable at an early date.

6. Opposite parties may file counter affidavit within four weeks. Rejoinder may be filed within two weeks thereafter.

7. Put up this case on 09.03.2022 as fresh for hearing.

Order Date :- 27.1.2022