TABREZ KHAN @ GUDDU Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2019-4-20
SUPREME COURT OF INDIA
Decided on April 05,2019

Tabrez Khan @ Guddu Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 06.02.2018 passed by the High Court of Judicature at Allahabad in Application No.3514 of 2018 whereby the High Court declined to quash Complaint Case No.3065 of 2016 as well as the summoning order dated 10.03.2017 passed by the ACJM, Court No.8, Varanasi in the aforesaid case.
(3.) A few facts need mention for the disposal of this appeal, which involves a short point.;


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