Baijnath Singh vs State Of U.P. And Another
2017 Latest Caselaw 1442 ALL

Citation : 2017 Latest Caselaw 1442 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Baijnath Singh vs State Of U.P. And Another on 30 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 3668 of 2017
 

 
Applicant :- Baijnath Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Madan Mohan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Even in the second round, learned counsel for applicant has absented himself.

2. I have gone through the record and do not find any case is made out to stay or quash under Section 482 Cr.P.C. alleging commission of offence under Section 354 IPC.

3. Hence, this petition is dismissed as being without merits.

Order Date :- 30.5.2017

Mukesh

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