NIRMALA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by the learned counsel for the applicant today in the Court, is taken on record.

(2.) Heard Mr. Arvind Kumar Srivastava, learned counsel for the applicant and the learned Additional Government Advocate for the State.

(3.) This application under Section 482 Cr. P. C. has been filed challenging the order dated 19.11.2019 passed by the learned Additional Sessions Judge/Special Judge (POCSO Act), Court no.1, Auraiya, in Criminal Misc. Case No. 129 of 2019 (Nirmala Devi vs. Prabal Pratap and Others) Police Station-Sahayal, District- Auraiya, whereby the Court below has rejected the application under section 156 (3) Cr.P.C. filed by the applicant and did not direct the Station House Officer concerned to register the First Information Report against the opposite party nos. 2 to 5.