RAMASHRAY YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the petitioner in Court today, is taken on record.

(2.) Heard learned counsel for the petitioner, learned AGA for the State and perused the record.

(3.) The present writ petition under Article 227 of the Constitution of India has been filed with a prayer to set aside the judgement and order dtd. 14/11/2023 (Annexure No. 14 to this misc. petition) passed by revisional court i.e. Additional Session Judge, Court Room No. 2, Ghaziabad in Criminal Revision No. 45 of 2023 (Ramashray Yadav vs. Smt. Shakuntala) as well as order dtd. 30/11/2022 (Annexure No. 12 to the misc. petition) passed by learned trial court i.e. Additional Chief Judicial Magistrate, Court No. 2, Ghaziabad in Complaint Case No. 776 of 2018 (Shakuntala vs. Ramashray Yadav) and also allow the discharge application filed by petitioner by setting aside the criminal proceeding of Complaint No. 776 of 2016 (Shakuntala vs. Ramashray Yadav) as well as set aside the summoning order dtd. 2/4/2016 passed by learned Additional Chief Judicial Magistrate, Court No. 2, Ghaziabad.