DINESH TIWARI Vs. STATE OF U.P.
LAWS(ALL)-2024-2-51
HIGH COURT OF ALLAHABAD
Decided on
February 22,2024
DINESH TIWARI
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]BAI RADHA VS. STATE OF GUJARAT [REFERRED TO]
SAHIB SINGH VS. STATE OF PUNJAB [REFERRED TO]
KALPNATH RAI CHANDRAKANT ANNA PATIL ALIAS CHANDU SHYAM KISHORE GARIKAPATTI ALIAS C S RAO SUBHASH SINGH THAKUR JAYENDRA THAKUR ALIAS BHAI THAKUR SABUV CHACKO S P RAI EAST WEST TRAVEL AND TRADE LINKS LIMITED PARESH MOHAN DESAI MOHD AHMAD MANSOOR VS. STATE [REFERRED TO]
D VINOD SHIVAPPA VS. NANDA BELLIAPPA [REFERRED TO]
JUDGEMENT
ARUN KUMAR SINGH DESHWAL, J. -
(1.)Heard learned counsel for the applicant, and Sri Arvind Kumar Tripathi learned A.G.A. for the State.
(2.)The instant application u/s 482 Cr.P.C. has been filed seeking quashing of the entire proceeding of Case No. 426 of 2007 (State vs. Rashmi Srivastava and others), arising out of Case Crime No. 137 of 2006, under Ss. 3/4/5/7/8/9 of the Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as 'Act'), P.S. Sarojini Nagar, District Lucknow, including the charge sheet No. 7 of 2006 dtd. 7/8/2006, pending before Judicial Magistrate-III, Lucknow.
(3.)Though the present application has been filed after a considerable delay, this is being entertained because question of law is involved here.
(2.)The instant application u/s 482 Cr.P.C. has been filed seeking quashing of the entire proceeding of Case No. 426 of 2007 (State vs. Rashmi Srivastava and others), arising out of Case Crime No. 137 of 2006, under Ss. 3/4/5/7/8/9 of the Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as 'Act'), P.S. Sarojini Nagar, District Lucknow, including the charge sheet No. 7 of 2006 dtd. 7/8/2006, pending before Judicial Magistrate-III, Lucknow.
(3.)Though the present application has been filed after a considerable delay, this is being entertained because question of law is involved here.
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