ANGAD HAJJAM Vs. STATE OF U.P.
LAWS(ALL)-2019-11-419
HIGH COURT OF ALLAHABAD
Decided on November 22,2019

Angad Hajjam Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

MANJU RANI CHAUHAN,J. - (1.) This application u/s 482 Cr.P.C . has been filed against the charge-sheet dated 26th September, 2018 as well as the entire proceedings of Criminal Case No. 4053 of 2019 (State Vs. Angad Hajjam) arising out of Case Crime No. 95 of 2018, under Sections 429 and 328 I.P.C., Police Station-Bhaluwani, District-Deoria pending in the Court of Additional Chief Judicial Magistrate, Court No.19, Deoria.
(2.) Heard applicants' counsel as well as learned A.G.A.
(3.) Entire record has been perused.;


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