KANTI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned State Counsel and perused the material available on record.

(2.) By means of the present petition, the petitioner has assailed the order dtd. 23/7/2024 passed by Sub-Divisional Magistrate- Bahraich to the extent of condition(s) imposed therein while exercising power under 2case registered as Computerized Case No.T802024028697, instituted by the petitioner- Kanti Devi. The operative portion of the order dtd. 23/7/2024 reads as under. <IMG>JUDGEMENT_124_LAWS(ALL)3_2025_1.jpg</IMG>

(3.) The underline portion of operative portion of order dtd. 23/7/2024, quoted above, is in issue before this Court as also was the issue before the opposite party no.2 -Additional Commissioner, (Administration), Devi Patan Division Gonda, who passed the impugned order dtd. 5/3/2025 in the case instituted under Sec. 210 of Code 2006 registered as Revision/Case No.1305 of 2024; Computerized Case No.C202408000001305 (Kanti Devi Vs. State of U.P.). Relevant portion of the same is extracted hereinunder :- <IMG>JUDGEMENT_124_LAWS(ALL)3_2025_2.jpg</IMG>