AASHISH KUMAR Vs. STATE OF U. P.
LAWS(ALL)-2021-2-31
HIGH COURT OF ALLAHABAD
Decided on February 02,2021

Aashish Kumar Appellant
VERSUS
STATE OF U. P. Respondents


Referred Judgements :-

MOHD. ALLAUDDIN KHAN VS. THE STATE OF BIHAR [REFERRED TO]
RAMANATHAN CHETTIYAR V. K. SIVARAMA SUBRAHMANYA AYYAR [REFERRED TO]
IN RE: SHRIPAD G. CHANDAVARKAR [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF BIHAR VS. P P SHARMA IAS [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
M N OJHA VS. ALOK KUMAR SRIVASTAV [REFERRED TO]
NUPUR TALWAR VS. C B I [REFERRED TO]
SHANKAR SINGH GANDA SINGH VS. STATE OF PUNJAB [REFERRED TO]
NRIPENDRA BHUSAN RAY VS. GOBINDA BANDHU MAJUMDAR [REFERRED TO]


JUDGEMENT

Manju Rani Chauhan,J. - (1.)Supplementary affidavit filed by learned counsel for the applicant today in the Court, is taken on record.
(2.)The present 482 Cr.P.C. application has been filed to quash the cognizance order dated 27.09.2018 as well as the entire proceedings of Criminal Case No. 51902of 2018, arising out of Case Crime No.23 of 2018, under Sections 498A, 323, 494, 506 I.P.C. as also under Sections 3/4 D.P. Act, Police Station-Mahila Thana, District-Kanpur Nagar, pending in the court of Metropolitan Magistrate-Ist, Kanpur Nagar.
(3.)Heard Mr. Adarsh Kumar, learned counsel for the applicant and Mr. Pankaj Srivastava, learned A.G.A. for the State as well as perused the entire material available on record.


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