AMOL KUMAR SHARMA Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2018-5-628
HIGH COURT OF ALLAHABAD
Decided on May 30,2018

Amol Kumar Sharma Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Umesh Chandra Srivastava, J. - (1.) Rejoinder affidavit filed today by learned counsel for the applicant is taken on record.
(2.) Heard Sri Rajeev Lochan Shukla, and Sri Dharmendra Kumar, learned counsel for the applicant, learned AGA for the State, Sri Sujeet Singh, learned counsel for opposite party no. 2 and perused the record.
(3.) Applicant has filed this application under section 482 Cr.PC with prayer seeking quashing of proceedings of Complaint Case No. 3378 of 2016 (Smt. Nikhita Gaur (Sharma) v. Amol Kumar Sharma), under section 494,495,420, 376, 504 ,506 IPC, Police Station- Delhi Gate, district Aligarh pending in the court of CJM, Aligarh.;


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