RAJNI GOSWAMI Vs. STATE

JUDGEMENT

(1.) The present proceedings are directed against an order dated 18.05.2018 passed by Addl. Sessions Judge in SC No.1642/16 whereby the application filed by the complainant (petitioner herein) under Section 464 Cr.P.C. was dismissed.

(2.) Briefly, the facts of the present case, as recorded in the impugned order, are that on 18.07.2008, the complainant filed a complaint under Sections 384/420/468/471/406/376/ 506 IPC against accused/respondent No.2 before the concerned M.M.

(3.) Learned M.M. vide order dated 29.07.2008 listed the complaint for pre-summoning evidence. On 18.09.2008, the pre-summoning evidence of the complainant was recorded under Section 200 Cr.P.C. and the matter was listed for arguments on the point of summoning of the accused. On 13.07.2009, learned M.M. took cognizance under Sections 384/376/506 IPC and summoned the accused/respondent no.2.