- (1.) This Criminal Misc. Writ Petition No. 15827 of 2014 has been filed by the petitioner Parmila Devi with the prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 11.06.2009 passed by Additional Sessions Judge, Court No. 2, Ballia in Criminal Revision No. 345 of 2007 (Parmila and another Vs State of U.P. and another) as well as order dated 03.11.2007 passed by Additional Chief Judicial Magistrate-I, Ballia in Case No. 653 of 2007 (Parmila Vs. Shridhan), under Section 125 Cr.P.C., Police Station Nagra, District Ballia.
(2.) Counter and rejoinder affidavits have been exchanged between the parties.
(3.) Heard learned counsel for the petitioner, learned A.G.A. for the State as well as learned counsel for the complainant.;