RITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') has been filed by the petitioner for quashing the order dated 21.12.2015 passed in Cr. Revision No. 186 of 2015 by the learned Additional District and Sessions Judge-III, Siwan whereby revision application directed against the order dated 18.08.2015 passed by the learned Judicial Magistrate, Siwan in Darauli P. S. Case No. 90 of 2015 whereby the application dated 29.06.2015 filed by the petitioner was rejected, has been dismissed and the afore stated order of learned Judicial Magistrate, Siwan has been upheld.

(2.) The petitioner is the informant of Darauli P. S. Case No. 90 of 2015 dated 07.06.2015 registered under Section 366-A of the Indian Penal Code (for short 'IPC').

(3.) Initially, she had filed a complaint case in the court of Chief Judicial Magistrate on 15.05.2015 wherein she had alleged that her minor daughter, whose date of birth is 05.09.1999, had been kidnapped for demand of ransom by the accused persons named in the complaint petition.