SNEHLATA KUMARI @ LAXMI Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2017-1-426
HIGH COURT OF ALLAHABAD
Decided on January 10,2017

Snehlata Kumari @ Laxmi Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed against the order dated 18.11.2016 passed in Sessions Trial No. 162 of 2016 State Vs. Mantosh Kumar alias Subodh and others arising out of case crime no. 18 of 2016 u/s 302, 120B, 34 IPC P.S. Chakiya District Chandauli whereby charges against the applicant has been framed.
(2.) Heard applicants' counsel as well as learned A.G.A.
(3.) Entire record has been perused.;


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