MD. ALLAUDDIN KHAN Vs. THE STATE OF BIHAR AND OTHERS
LAWS(SC)-2019-4-78
SUPREME COURT OF INDIA
Decided on April 15,2019

Md. Allauddin Khan Appellant
VERSUS
The State Of Bihar And Others Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 11.09.2017 passed by the High Court of Judicature at Patna in Criminal Miscellaneous Application No. 27078 of 2013 whereby the High Court allowed the Criminal Miscellaneous Application filed by respondent Nos.2& 3 herein and quashed the complaint filed by the appellant herein.
(3.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.;


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