Allahabad High Court
Shama Parveen vs State Of U.P. And Another on 6 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:73981
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL REVISION No. - 8515 of 2025
Shama Parveen
.....Revisionist(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Revisionist(s)
:
Jitendra Kumar
Counsel for Opposite Party(s)
:
G.A.
Court No. - 85
HON'BLE MANOJ BAJAJ, J.
Petitioner- complainant is aggrieved against the order dated 13.08.2025 passed by Additional Sessions Judge/FTC-Ist, Ghaziabad in S.T. No.140 of 2024, titled State Vs. Anas Malik, arising out of case crime no.1055 of 2023, under Sections 376, 323, 506 IPC, registered at Police Station Sahibabad, District Ghaziabad, whereby her application U/s 211 Cr.P.C. for framing charges under Sections 420, 467, 468, 471, 475, 120B, 386 IPC has been dismissed.
After arguing for some time, prayer has been made by the learned counsel for the applicant to withdraw this revision- petition.
Dismissed as withdrawn.
(Manoj Bajaj,J.) April 6, 2026 Raj