KHALIDA ANJUM Vs. STATE OF U. P.

JUDGEMENT

(1.) Rejoinder affidavit filed by learned counsel for the applicant is taken on record.

(2.) Heard learned counsel for the applicant, learned counsel for the opposite party no.2 and learned A.G.A. for the State.

(3.) This application under Sec. 482 Cr.P.C. has been preferred against the summoning order dtd. 22/6/2023, passed by learned Judicial Magistrate, Court No.3, Bareilly, in Complaint Case No.05 of 2023 (Anwar Ali Rizvi Vs. Amt. Khalida Anjum and another), Police Station- Qilla, District- Bareilly. The order dtd. 14/6/2024, passed by learned Special Judge SC/ST Act, Bareilly, in Criminal Revision No.75 of 2024, is also being impugned, whereby the revision against order dtd. 22/6/2023 has been dismissed.