SANGEETA CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Common question of law and facts arise in both these petitions, therefore, they are being decided by this common judgment.

(2.) Challenge in these petitions under section 482 of the Code of Criminal Procedure, 1973 (for short 'the Code') is the order dated 16.04.2019 passed in Criminal Revision No.23 of 2018, Mahak Singh Vs. State of Uttarakhand and Another, by the Court of learned Additional Sessions Judge, Dehradun (the revision) as well as the order dated 18.07.2019 passed in Misc. Case No. 631 of 2018, Mahak Singh Vs Sangeeta and Others, by the Court of learned Judicial Magistrate, Doiwala, Dehradun (the case).

(3.) Heard learned counsel for the parties through video conferencing and perused the record.