RAJ KAPOOR Vs. STATE OF U.P.
LAWS(ALL)-2019-11-327
HIGH COURT OF ALLAHABAD (FROM: LUCKNOW)
Decided on
November 28,2019
RAJ KAPOOR
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
B.S. JOSHI VS. STATE OF HARYANA AND OTHERS [REFERRED TO]DIMPEY GUJRAL AND OTHERS VS. UNION TERRITORY THROUGH ADMINISTRATOR [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
YOGENDRA YADAV VS. STATE OF JHARKHAND [REFERRED TO]
JUDGEMENT
RAHUL CHATURVEDI ,J. -
(1.)Joint compromise affidavit filed by learned counsel for opposite party no. 2 which is taken on record.
(2.)Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.
(3.)The present application u/s 482 Cr.P.C. has been filed with the prayer to quash the S.T. No. 11 of 2018 (State vs. Rajkapoor and another), under sections 323, 504, 506 IPC and Section 3 (1) (r) (s) SC/ST Act, P.S. Nadigoan, District Jalaun as Orai, pending before the court of Special Judge (SC/ST Act), Jalaun at Orai.
(2.)Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned AGA for the State and perused the record.
(3.)The present application u/s 482 Cr.P.C. has been filed with the prayer to quash the S.T. No. 11 of 2018 (State vs. Rajkapoor and another), under sections 323, 504, 506 IPC and Section 3 (1) (r) (s) SC/ST Act, P.S. Nadigoan, District Jalaun as Orai, pending before the court of Special Judge (SC/ST Act), Jalaun at Orai.
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