SEEMA BHARADWAJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Rejoinder affidavit filed on behalf of the appellant is taken on record.

(2.) Heard learned counsel for the appellant, learned counsel for the opp. party no. 2 and perused the record.

(3.) The present appeal has been preferred against the entire proceedings as well as the summoning order dtd. 2/5/2023 passed by Special Judge SC/ST Act, Ghaziabad, S.S.T.No. 1895 of 2022, State vs. Seema Bharadwaj, case crime no. 1370 of 2022, under Sec. 323, 504, 506 I.P.C. and Sec. 3(2)(va) of SC/ST Act, police station Kavinagar District Ghaziabad.