RITU RAI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 18/4/2022 passed by the High Court of Judicature at Allahabad in Application moved under Sec. 482 of the Code of Criminal Procedure, 1973 being No.19717 of 2021.

(3.) The appellant is the informant at whose instance Crime No.1592 of 2016 was registered at Police Station Sihani Gate, Ghaziabad, Uttar Pradesh, against respondent no.2, for the offences punishable under Ss. 328, 376, 504, 506 of the Indian Penal Code, 1860.