STATE Vs. NEETU

JUDGEMENT

(1.) There is a delay of 72 days in filing of the present petition by the State against the order of discharge dated 25th August, 2009. It is pointed out that the delay has occasioned as due to personal reasons the Additional Public Prosecutor could not process the file in his office and file the revision petition. For the reasons stated in the application, the application is allowed and the delay is condoned.

(2.) This revision petition is directed against the order dated 25 th August, 2009 discharging the respondent Ms. Neetu holding inter alia that no case is made out against her and as no specific role is assigned or attributed by her.

(3.) The State had filed charge sheet in FIR No. 136/2009 Police Station Gokalpuri under Section 306/498-A/34 of the Indian Penal Code, 1860 (hereinafter referred to as the IPC).