MEGHNA ALIAS MAHAK Vs. MADHUR VALECHA

JUDGEMENT

(1.) The present criminal writ petition under Article 226 of the Constitution of India has been instituted at the behest of the petitioner, calling in question the legality and propriety of the order dtd. 20/9/2025 passed by the learned Special Judge, (Women Harassment and Dowry Cases), Sri Ganganagar, in Criminal Revision Petition No. 6/2025.

(2.) Heard learned counsel appearing on behalf of the parties and perused the material available on record.

(3.) Before adverting to the merits of the matter, it would be apposite to advert to the statutory provisions involved in the present case. For ready reference, Sec. 33 of the Gram Nyayalayas Act, 2008 (hereinafter referred to as "the Act of 2008") is reproduced hereinbelow:-