RUHI NAAZ Vs. STATE OF U.P.
LAWS(ALL)-2024-4-27
HIGH COURT OF ALLAHABAD
Decided on April 16,2024

RUHI NAAZ Appellant
VERSUS
STATE OF U.P. Respondents




JUDGEMENT

- (1.)Heard Shri Syed Imran Ibrahim, learned counsel for the petitioner, Shri S.K. Chandraul, learned AGA for the State, Ms. Shivangi Singh, learned counsel appearing for opposite party no. 2 and perused the records.
(2.)The instant application under Sec. 482 CrPC has been filed by the applicant praying to quash the impugned summoning order dtd. 16/3/2023 passed by Judicial Magistrate, Court No.2, Muzaffar Nagar in Complaint Case No. 2925/9 of 2021 (Mohd. Waseem v. Ruhi and Ors.) under Sec. 500 IPC, P.S.- Civil Lines, District- Muzaffar Nagar as well as the entire proceedings of Complaint Case No. 2925/9 of 2021, under Sec. 500 IPC, P.S.- Civil Lines, District- Muzaffar Nagar pending in the court of Judicial Magistrate, Court No. 2, Muzaffar Nagar.
(3.)In the complaint, it was alleged that the applicant and the complainant became friends on twitter and during the course of their friendship, the applicant demanded money from the complainant and when the complainant had refused to give the money, she threatened that she will make defamatory post on twitter.


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