SARDAR ALI KHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This Criminal Appeal is filed by the accused in Complaint Case No.708 of 2012, registered in Police Station, Kaimganj, District Farrukhabad, Uttar Pradesh, for alleged offence under Sections 418, 419, 420, 467, 468 and 471 IPC, aggrieved by an order dated 12th March, 2018 passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Application No.5684 of 2016. By the aforesaid impugned order, application filed by the appellant herein under Section 482 Cr.P.C. is dismissed by the High Court.

(3.) We have heard Sri Prashant Bhushan learned counsel assisted by Sri Omanakuttan K.K. and Sri Cheryl D'Souza, Advocates, for the appellant and Sri Sudarshan Rajan, learned counsel for the 2nd respondent/complainant.