MOHD SALEEM BURNEY Vs. STATE OF U P & ANOTHER
LAWS(ALL)-2017-1-456
HIGH COURT OF ALLAHABAD
Decided on January 30,2017

Mohd Saleem Burney Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Om Prakash, J. - (1.) Since these applications which have been filed by same applicant, connected to each other, relate to same controversy, complaint has been filed by the same person and have been heard together, they are being decided by this common order. Application No. 25161 of 2010 is treated as leading case.
(2.) Heard Sri Deepak Srivastava, learned counsel for the applicant and Sri V.P. Srivastava, learned Senior Counsel assisted by Sri Manoj Kumar Srivastava, learned counsel appearing for the opposite party no. 2 as well as the learned A.G.A. appearing for the State and perused the record.
(3.) The application u/s 482 No. 25161 of 2010 has been filed with the prayer to quash the Criminal Case No. 3079 of 2010 (State Vs. Mohd. Saleem Burney) under Sections 406, 420, 504, 506 IPC, Police Station Civil Lines, District Aligarh, pending in the court of Chief Judicial Magistrate, Aligarh arising out of the impugned charge sheet dated 30.6.2010 as well as the impugned order dated 2.7.2010.;


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