RASHMI SUNDRANI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri R.P. Chauhan, learned Senior Advocate and Sri Rajeev Ratan Shukla, learned Senior Advocate assisted by Sri Mohd. Aslam Azhar Khan, learned counsels for the applicant, Sri Gaurav Tiwari, learned counsel for the opposite party nos.2 and Sri Sandeep Choudhary, learned A.G.A. for the State.

(2.) The petition under Article 227 has been filed by petitioner seeking quashing of the impugned order dtd. 3/8/2022 in Criminal Revision No. 145 of 2021 (Smt. Rashmi Sundrani vs. State of U.P. and Others) arising out of order dtd. 27/11/2019 and subsequent order dtd. 20/2/2020 passed by the Special Chief Judicial Magistrate.

(3.) The aforesaid application under Sec. 482 Cr.P.C. has been filed by the complainant seeking quashing of the order dtd. 9/4/2019, passed by Special Chief Judicial Magistrate, Allahabad in Criminal Case No. 139 of 2016 (State vs. Mukesh Kumar Singh and Others) arising out of Case Crime No. 369 of 2015 under Ss. 419, 420, 467, 468, 504, 506 I.P.C., P.S. Colonel Ganj, Allahabad, whereby the learned Magistrate has directed the matter to be treated as a complaint case on protest petition filed by the applicant against the final order dtd. 21/3/2018 submitted by the Investigation Agency.