OMVEER SINGH Vs. STATE OF UTTAR PRADESH & ANR
LAWS(SC)-2018-12-20
SUPREME COURT OF INDIA
Decided on December 03,2018

OMVEER SINGH Appellant
VERSUS
STATE OF UTTAR PRADESH AND ANR Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 13.09.2018 passed by the High Court of Judicature at Allahabad in an Application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") bearing No.36284 of 2017 whereby the Single Judge dismissed the application filed by the appellant herein.
(3.) Few facts need mention hereinbelow to appreciate the short controversy involved in this appeal.;


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