ANITA RAI Vs. STATE

JUDGEMENT

(1.) The petitioner vide the present petition seeks the setting aside of the order dtd. 16/8/2019 of the Court of the District and Sessions Judge, Dwarka, in Crl.Rev.P. No. 27/2019, vide which order the Crl.Rev.P. 27/2019 filed by the petitioner herein against the order dtd. 13/2/2019 of the Court of the learned Trial Court dismissing the application under Sec. 156 (3) of the Cr.P.C., 1973, filed by the petitioner as complainant in Ct.Cases No. 28285/2018 was declined.

(2.) Vide order dtd. 13/2/2019, the learned Trial Court in CT No. 28285/2019 observed to the effect:

(3.) Vide order dtd. 16/8/2019 the learned Revisional Court dismissed the revision petition against the order dtd. 13/2/2019 in Ct.Cases No. 28285/2019 observing to the effect: