GEETA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Anoop Trivedi, teamed counsel for the applicant and Sri D.R. Chaudhary, learned Government Advocate on behalf of the State of U.P

(2.) This Application under Section 482 Cr.P.C. has been filed with a prayer to quash the order dated 11.3.2011 passed by A.C.J.M. Court No. 5, Meerut and to further direct him to pass appropriate orders on the application dated 5.3.2011 presented by the applicant.

(3.) The facts of the case are that the applicant Smt. Geeta is the complainant in complaint case No. 2847/9 of 2010, Smt. Geeta v. Teja and another under Sections 363, 366, 376 IPC, P.S. Hastinapur pending in the Court of A.C.J.M., Court No. 5, Meerut. The complaint was filed in the year 2006 in the Court of 1st Addl. Civil Judge (J.D.) /Judicial Magistrate, Meerut with allegations of kidnapping and rape against the accused Teja and Balraj. Learned Magistrate examined the complainant under Section 200 Cr.P.C. and the witnesses Ramesh Chandra and Vijay Pal under Sections 202 Cr.P.C. The Magistrate, vide order dated 28.7.2006, took cognizance of the offence and summoned the accused persons to face trial under Sections 363, 366, 376 IPC and the complainant was directed to take steps within a week.