SHYAM LAL RAJPUT Vs. STATE OF U P
LAWS(ALL)-2019-7-290
HIGH COURT OF ALLAHABAD
Decided on July 18,2019

Shyam Lal Rajput Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of charge sheet dated 25.07.2018 as well as the entire proceedings of Case No.45169 of 2018 (State vs. Shyam Lal and others) arising out of Case Crime No.411 of 2018, u/s 306, 406 I.P.C., pending in the Court of A.C.M.M.-II, Kanpur Nagar.
(2.) Heard applicants' counsel and learned A.G.A.
(3.) Entire record has been perused.;


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