BAL GOVIND AND OTHERS Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2011-12-444
HIGH COURT OF ALLAHABAD
Decided on December 02,2011

Bal Govind And Others Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

- (1.) Learned counsel for the applicants is permitted to correct the prayer.
(2.) Heard learned counsel for the applicants and learned A.G.A.
(3.) The present 482 Cr.P.C. petition has been filed for quashing the entire proceedings of Criminal Complaint Case pending before the learned Judicial Magistrate, Court No.2, Siddharth Nagar in Case No. 203 of 2011, under Sections 452, 323, 504, 506 I.P.C.;


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