REGENT COMPUTRONICS PVT. LTD.

SEEMA DEVI Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MOHAN BAITHA V.STATE OF BIHAR [REFERRED TO]
R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
GOPAL DAS SINDHI VS. STATE OF ASSAM [REFERRED TO]
STATE OF UTTAR PRADESH VS. BHAGWANT KISHORE JOSHI [REFERRED TO]
JAMUNA SINGLI VS. BHADAI SHAH [REFERRED TO]
TULA RAM VS. KISHORE SINGH [REFERRED TO]
H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
SURESH CHAND JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUPERINTENDENT OF POLICE C B I VS. TAPAN KR SINGH [REFERRED TO]
CREF FINANCE LTD VS. SHANTHI HOMES PVT LTD [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
DILAWAR SINGH VS. STATE OF DELHI [REFERRED TO]
RAJINDER SINGH KATOCH VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
STATE OF U P VS. PARAS NATH SINGH [REFERRED TO]
MONA PANWAR VS. HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]
LALITA KUMARI VS. GOVERNMENT OF U P [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS VS. ABANI KUMAR BANERJEE [REFERRED TO]
MANHARIBHAI MULJIBHAI KAKADIA VS. SHAILESHBHAI MOHANBHAI PATEL [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
MADHAO VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
RAMDEV FOOD PRODUCTS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
L. NARAYANA SWAMY VS. STATE OF KARNATAKA & ORS. [REFERRED TO]
MANJU SURANA VS. SUNIL ARORA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Akash Dikshit, learned counsel for appellant and the learned AGA for the State.

(2.) This appeal has been preferred assailing the impugned order dated 13.07.2018 passed by learned Special Judge, S.C./S.T. (P.A.) Act, District Hardoi in Misc. Case No. 134 of 2018, by which the complaint instituted by the appellant under Section 156(3) Cr.P.C. has been dismissed at pre-cognizance stage.

(3.) It is submitted by the learned counsel for appellant that the appellant/ complainant lodged the FIR of Case Crime No. 328 of 2017 at Police Station Sandila against the opposite parties. The opposite parties were released on bail by the concerned court and after five days on 22.04.2018 at about 2:45 p.m. the opposite parties entered into the house of complainant/ appellant and abused her by indicating her caste and community. They also threatened her that acid shall be thrown on her. Her father was also abused and threatened.

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SEEMA DEVI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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