DEVRAJ Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2017-1-404
HIGH COURT OF ALLAHABAD
Decided on January 16,2017

DEVRAJ Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of proceedings of Case No.91 of 2013 State Lal alias Akhilesh and others for trial of the applicant under Sections 452, 323, 504, 506 IPC and Section 3(1)X of SC/ST Act P.S. Gonda District Aligarh including charge shet dated 7.2.2013, orders dated 18.2.2014 and 19.2.2014 passed by Addl. Sessions Judge, Court No.2, Aligarh and FIR lodged by respondent no.3 dated 16.1.2013.
(2.) Heard applicant's counsel as well as learned A.G.A.
(3.) Entire record has been perused.;


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