RAJARAM SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 17/3/2020 passed by the High Court of Judicature at Allahabad in Application No. 4045/2020 under Sec. 482 of Code of Criminal Procedure (CrPC).

(3.) The Appellant herein approached the High Court under Sec. 482 CrPC seeking quashment of Case No. 3969/9 of 2019, Computer Case No. 1276 of 2019 (State vs. Rajaram Sharma) arising out of Case Crime No. 813 of 2018 under Ss. 420, 406, 504, and 506 of the Indian Penal Code (IPC), P.S. Brindavan, District Mathura. As per the impugned order, the High Court dismissed the application.