RANGAMMA K. Vs. STATE

JUDGEMENT

(1.) Learned High Court government Pleader takes notice for respondent No.1-State.

(2.) Since this petition is filed by the defacto complainant and can challenge the order of the Trial Court, the State filed an application under Sec. 311 of Cr.P.C but has not challenged the order. Therefore, the petitioner can challenge the order.

(3.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the State.