LAWS(UTN)-2011-7-218

SONIYA @ SNEH NAIN W/O SANDEEP D/O DUSHYANT Vs. STATE OF UTTARAKHAND THROUGH S.S.P. AND SRI NARESH KUMAR BROTHER OF LATE SRI JAIPAL SINGH

Decided On July 28, 2011
Soniya @ Sneh Nain W/O Sandeep D/O Dushyant Appellant
V/S
State Of Uttarakhand Through S.S.P. And Sri Naresh Kumar Brother Of Late Sri Jaipal Singh Respondents

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed on behalf of the Petitioner be taken on record.

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioner has challenged the order dated 16.06..2011, passed by Additional Sessions Judge/V Fast Track Court Dehradun, in Sessions Trial No. 124 of 2010, whereby said court has summoned the Petitioner to face the trial, by exercising powers under Section 319 of Code of Criminal Procedure

(3.) ADMIT the petition.