DILEEP PATEL @ RAM MILAN Vs. STATE OF U.P.
LAWS(ALL)-2020-1-83
HIGH COURT OF ALLAHABAD
Decided on January 17,2020

Dileep Patel @ Ram Milan Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

RAHUL CHATURVEDI,J. - (1.) Vakalatnama as well as counter affidavit filed by Sri Ravindra Kumar Patel, Advocate appearing on behalf of opposite party no.2 today in the Court is taken on record.
(2.) Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 as well as learned A.G.A for the State and perused the record.
(3.) The present application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 30.03.2019 in connection with case crime no.0783 of 2018 under sections 147, 323, 504, 506, 452 IPC and Section 3(2)Va of SC/ST Act, Police Station-Karwi Kotwali Nagar, District-Chitrakoot pending before Special Judge, SC/ST Act, Chitrakoot.;


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