INDU TANDON Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard. Ms. Sudiksha Singh, holding brief of Sri Ashish Kumar Singh, learned counsel for applicant; Ms. Tanvi Jain, learned AGA-I for State and Ms. Saima Khan, learned counsel for opposite party nos.2 and 3.

(2.) By means of present application, applicant has challenged the order dtd. 1/11/2025 passed by Additional Sessions Judge, Room No.1, Gonda (Revisional Court) in Criminal Revision No. 580 of 2024 (Dileep Soni and Another Vs. State of U.P. and Another), under Ss. 438/440 of Bhartiya Nagrik Suraksha Sanhita (in short "BNSS") filed by the opposite party nos. 2 and 3 by which the Revisional Court set aside the order dtd. 24/10/2024 passed by City Magistrate, Gonda, under Sec. 164 of BNSS.

(3.) It has been submitted that applicant is old and widow lady whose son live out of town and house of applicant wherein the shop in question is situated at Mohalla Golaganj is registered on Form No.45 of Nagar Palika Parishad, Gonda in the name of Narain Kishore Tandon (husband of applicant) since 1946 and after the death of husband of applicant, his legal heir i.e. applicant and her son Bheeshm Tandon became owner and in possession of the house.