MONU Vs. STATE OF U P & ANR
LAWS(SC)-2019-1-24
SUPREME COURT OF INDIA
Decided on January 07,2019

MONU Appellant
VERSUS
State Of U P And Anr Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 29.10.2018 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. 33965 of 2018 whereby the Single Judge of the High Court 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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