BRAJ LAL Vs. STATE OF U.P.
LAWS(ALL)-2021-6-12
HIGH COURT OF ALLAHABAD
Decided on June 16,2021

Braj Lal Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

HONBLE PANKAJ BHATIA,J. - (1.) Heard Sri Basdeo Nishad, counsel for the applicant, Sri Moeez Uddin, counsel for the Opposite Party No. 2 and perused the record.
(2.) The present application has been filed being aggrieved against the order dated 12.7.2019 passed by the Special Judge, SC/ST Act, Allahabad on the protest petition filed by the applicant before the concerned Court.
(3.) The brief facts giving rise to the present application are as follows:;


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