GANGA GODAWARI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This application u/s 482 Cr.P.C. has been filed seeking following prayer :-

(3.) It is submitted by learned counsel for applicant that applicant has lodged complaint against opposite party no.2 to 4 alleging that they were trying to take possession in the land of applicant by crossing boundary of land and when applicant objected, they have abused and assaulted her. It was submitted that the complainant has supported that version in her statement recorded under Sec. - 200 Cr.P.C. The witnesses examined under Sec. - 202 Cr.P.C. have also supported that version but despite that the complaint was dismissed by the learned Magistrate under Sec. - 203 Cr.P.C. vide order dtd. 21/7/2023. The applicant has preferred a criminal revision against that order, which has also been dismissed by learned Sessions Judge, Kushi Nagar at Padrauna vide order dtd. 31/1/2024. It was submitted both the impugned orders are against facts and law and thus, liable to be set aside and that a prima facie case is made out against opposite party no.2 to 4.