DUNGA SAROJINI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case came to be filed by the petitioner/defacto-complainant under Sec. 397 and 401 of the Criminal Procedure Code ("Cr.P.C." for short) as against the order in Criminal Miscellaneous Petition No.1002 of 2008 in C.C.No.11 of 2006, dtd. 31/10/2008, on the file of the Judicial Magistrate of First Class, Special Mobile Court, Kakinada, with a prayer to set aside the said order.

(2.) The facts which lead to the filing of this Criminal Revision Case, in brief, are that the petitioner is the defacto-complainant on whose report Crime No.1 of 2005 came to be registered originally under Sec. 3(1)(x) of SCs and STs (POA) Act, 1989 and Sec. 506 of Indian Penal Code ("IPC" for short).

(3.) The brief case of the petitioner according to the report lodged by her with Sub-Inspector of Police, I. Polavaram Police Station is as follows: