PINKI KAUSHAL Vs. STATE

JUDGEMENT

(1.) By this petition, petitioner is seeking setting aside of order dated 05.05.2018 passed by the learned ACMM and order dated 05.03.2020 passed by the learned court of Sessions.

(2.) In complaint case bearing CC No. 5006631/2016, registered at police station Uttam Nagar, Delhi, the learned ACMM, while refusing to summon the accused arrayed by the petitioner in her complaint, dismissed petitioner 's application under Section 200 Cr.P.C. vide order dated 05.05.2018. The said order was challenged by the petitioner/complainant and the learned Revisional Court vide order dated 05.03.2020, dismissed the revision petition holding it to be devoid of merits.

(3.) Aggrieved against the aforesaid orders, petitioner has preferred the present petition on the ground that both the courts below have passed the orders without considering the settled proposition of law and material aspect on record and therefore, these deserve to be quashed being improper and illegal.