DIKSHA GUPTA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard the arguments of learned counsel for the revisionist Shri Bheshaj Puri. None has appeared from the side of opposite party no. 2, though he had appeared on the earlier date i.e. 20.09.2019, nor any counter affidavit has been filed from his side. Learned A.G.A. for the State Shri Amit Kumar Singh is present.

(2.) This application under Section 482 of Cr.P.C. has been moved on behalf of the revisionist with a prayer to set aside the order dated 20.06.2019 passed by Additional Chief Judicial Magistrate, F.T.C., Shahjahanpur, in Criminal Case No. 690 of 2018 ( State v. Krishna Gupta ), arising out of Case Crime No. 2597 of 2017, under Sections 376 and 323 of I.P.C., Police Station - Katra, District - Shahjahanpur.

(3.) It is argued by learned counsel for the revisionist that this Court had passed a fresh order on 12.04.2018 on Application u/s 482 No. - 11782 of 2018 ( Krishna Gupta v. State of U.P. and Another ) to the following effect :-