SMT. GUDIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal revision of the year 2023 has been nominated to this Bench under the order of the Hon'ble The Chief Justice dtd. 13/8/2025.

(2.) This case is being taken up out of turn on the mention made by the learned counsel for the revisionist.

(3.) Heard Mr. Rachna Vyas, learned counsel for the revisionist, Mr. Ashok Kumar Singh, learned counsel for opposite party no.2 and the learned A.G.A. for the State.