NARBADA GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) The present criminal revision has been preferred against the judgment and order dated 27.08.2003 passed by Judicial Magistrate-1st Najibabad, district Bijnor in criminal complaint case no. 959 of 2003 (Smt. Narbada Gupta vs. Arun Chandra Vansi), whereby complaint filed by the revisionist against opposite party no. 2 Arun Chandra Vansi has been dismissed.

(2.) None has appeared on behalf of the revisionist and opposite party no. 2. Learned A.G.A. has appeared on behalf of the State.

(3.) As this revision is pending for admission since 2003 and no one is appearing on behalf of the revisionist, thus, this criminal revision is being decided finally at the admission stage itself.