POOJA SHARMA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.

(2.) By moving this application prayer is made to quash the order dtd. 30/9/2022 passed by the Judicial Magistrate, Mathura arising out of Case Crime No. 1538 of 2018, under Ss. 376D, 506 IPC Police Station Highway, District Mathura in Case No. 6936 of 2020 (State Vs. Satendra Bhati and others and to allow the application dtd. 19/7/2022 filed by the applicant before the trial court for further investigation in the case filed under Sec. 173 Cr.P.C.

(3.) Vide order dtd. 30/9/2022 the Judicial Magistrate, Mathura rejected the application of the applicant filed under Sec. 173 (8) Cr.P.C.