VANDANA DUA Vs. STATE

JUDGEMENT

(1.) This petitioner has approached this Court challenging the orders dtd. 4/9/2018 and 14/9/2018, passed by the learned Additional Session Judge (SFTC)-2, Karkardooma Courts, dismissing application for discharge filed by the petitioner and directed framing of charges against the petitioner for offences under Sec. 109 IPC read with Sec. 376-D IPC.

(2.) Shorn of details, the facts leading to the present petition are as under:

(3.) Heard Mr. Tanveer Ahmed Mir, learned Counsel appearing for the petitioner, Mr. G.P. Thareja, learned Counsel appearing for the prosecutrix and Ms. Kusum Dhalla, learned APP for the State and perused the material on record.