SHIVANI VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Manoj Kumar Mishra, learned counsel for the petitioner, Shri Mool Chandra Maurya, learned counsel appearing for the respondent no. 4 and Shri Mukul Tripathi, learned Standing Counsel for the State-respondent.

(2.) Petitioner claims to be daughter-in-law of the fourth respondent and sister-in-law of fifth respondent. Fifth respondent is the son of fourth respondent.

(3.) Petitioner, by the instant writ petition, is challenging the order dtd. 6/4/2023, passed by the second respondent-District Magistrate, District-Etah and the fact finding communication dtd. 29/3/2023, issued by the third respondent-Sub-Divisional Magistrate Etah, District-Etah.