NANDLAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Shri Awadhesh Kumar Singh, Advocate, has put in appearance on behalf of opposite party no.2 by way of filing his Vakalatnama, which is taken on record.

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

(3.) By means of the present petition, the applicant has assailed the order dtd. 1/1/2025, passed by the Additional Session Judge, F.T.C. Ist, Gonda in Criminal Revision No.149 of 2023 (Smt. Kunti Devi Vs. State of U.P. & another).