RAJNI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Muskan Pandey, the learned counsel for applicant, Mr. J. K. Upadhyay, the learned A.G.A.-1st for State-opposite party-1 and Mr. Shailendra Kumar Singh, the learned counsel representing accused/opposite party-12.

(2.) Perused the record.

(3.) Applicant-Smt. Rajni has approached this Court by means of present application under Sec. 482 Cr.P.C. with the following prayer: