MASTER ARVIND TYAGI AND ANOTHER Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2018-4-220
HIGH COURT OF ALLAHABAD
Decided on April 12,2018

Master Arvind Tyagi And Another Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Rajeev Misra, J. - (1.) Heard Mr. Santosh Kumar Dubey, learned counsel for the applicants and the learned A.G.A for the State.
(2.) This application under Section 482 Cr.P.C. has been filed challenging the order dated 7.10.2017, passed by the Special Judge SC/ST Act/ Additional Sessions Judge, Ghaziabad in Complaint Case No. 12 of 2017 (Ramesh Chandra Kori Vs. Master Arvind Tyagi and Others) under Sections 323, 504, 506 IPC and 3(1)(X) SC/ST Act, P.S. Moradnagar, District Ghaziabad, whereby the discharge application filed by applicant has been rejected.
(3.) Entire record has been perused.;


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