- (1.) Heard learned counsel for the applicant, learned AGA and perused the record.
(2.) No notice is issued to the private opposite parties no. 2 to 4 in view of the order proposed to be passed today. However, liberty is reserved for private opposite parties to apply for variation or modification of this order, if they feel so aggrieved.
(3.) The applicant, Reeta Devi, through this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of the court with a prayer to quash the order dated 23.7.2016 passed by the Additional Sessions Judge, Court No. 4, Jaunpur in Criminal Misc. Case No. 3/2016 (Reeta Vs. Neeraj) under Sections 376D, 504, 323, 506 IPC and 3(2) (V) SC/ST Act, P.S. Khetasari District Jaunpur and direct the Additional Sessions Judge, Court NO. 4 to pass a fresh order for lodging the first information report in the aforesaid case instead of registering the complaint case.;