SAMREEN FATIMA @ NEHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA for the State.

(2.) This petition has been filed challenging the entire proceedings in Criminal Case No. 12658 of 2021 arising out of the Case No. 1064 of 2018 under Sec. 420, 468, 500 IPC Police Station Gomti Nagar, District Lucknow and the order dated 09/03/2021 and 29/11/2021 for issuing summon against the petitioner and bailable warrant against the petitioner.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner has been falsely implicated by the opposite party no.2. The opposite party no.2's son, namely, Ashu @ Shabaj Hussain had misled the petitioner into believing that he would marry her and taken undue advantage of her, for which the petitioner had lodged the FIR on 14/4/2017 under Sec. 376, 313, 323, 506 I.P.C. The opposite party no.2 in order to harass the petitioner and to put pressure upon her to compromise the matter has filed the FIR/Complaint under Sec. 156 (3) of the Cr.P.C. alleging that the petitioner has forged documents like ultrasound report so that her son Ashu @ Shabaj Hussain falsely implicated in offence under Sec. 313 IPC also .