Ikbal vs State Of U.P. & Another
2018 Latest Caselaw 292 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 143 of 2013
 

 
Applicant :- Ikbal
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Shodan Singh,Suman Lata
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Hon'ble Mrs. Vijay Lakshmi,J.

This appeal alongwith an application under Section 372 Cr.P.C. for grant of leave to appeal has been filed against the judgment and order dated 21.2.2013 passed by learned Special Judge (Anti Corruption), Meerut in S.T. No.999/2007 (State Vs.Momin), whereby the applicant has been acquitted of the charges under Sections 363,366,368 and 376 I.P.C.

Heard learned counsel for the applicant and the learned A.G.A. on behalf of the State on the application seeking leave to appeal. 

It is worth mentioning that the State had also filed Government Appeal No.2473 of 2013, State of U.P. Vs. Momin, against the same judgment, which has been dismissed by us today. The same grounds are also applicable to the present appeal. Therefore, leave to appeal cannot be granted.

The application seeking leave to appeal is rejected.

Consequently, the appeal is dismissed. 

Order Date :- 30.4.2018-SB