NEELAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ishuk Ali Yusuf, learned counsel for the appellant, Shri Roshan Babu Gupta, learned counsel for the private respondent and learned A.G.A. for the State.

(2.) This criminal appeal has been filed by the appellant against the judgment and order dtd. 22/3/2022 passed by Additional Sessions Judge, Court No.11, Hardoi by which the learned court below has allowed Criminal Misc. Case No.11 of 2021, under Sec. 340 Cr.P.C. and directing Munsarim to lodge a complaint against the present appellant and her husband, namely, Satyapal Singh, under Ss. 193, 465, 471 and 120B I.P.C. within 15 days before the learned Chief Judicial Magistrate, Hardoi.

(3.) Learned counsel for the appellant has submitted that respondent No.2 lodged false First Information Report against the husband of the appellant and her family members as Case Crime No.0267 of 2017, under Ss. 147, 148, 149, 452, 302, 504 and 506 I.P.C., Police Station Kachhauna, District Hardoi. After investigation of the above case, charge-sheet was filed against some other persons and final report was also filed in favour of husband of appellant, and thereafter, case was committed to the Court of Session, which was registered as Session Trial No.111 of 2018 (State vs. Pawan Singh and others) arising out of Case Crime No.0267 of 2017, under Ss. 452, 302, 504 and 506 I.P.C., Police Station Kachhauna, District Hardoi.