KRISHN KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary Affidavit filed on behalf of applicant today, is taken on record.

(2.) Heard learned counsel for the applicant and leaned AGA for the State.

(3.) The instant application under Section 482 Cr.P.C , 1973has been filed by the applicant with the prayer to quash the order dated 18.07.2017 passed by the Chief Judicial Magistrate, Hamirpur in Criminal Misc. Application No. 119/11 of 2017, Krishn Kumari v. Pradeep and others moved under section 156(3) Cr.P.C, 1973 Police Station Jariya District Hamirpur.