LAWS(SC)-2025-1-14

KIM WANSOO Vs. STATE OF UTTAR PRADESH

Decided On January 02, 2025
Kim Wansoo Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment dtd. 26/8/2020 in Criminal Misc. Writ Petition No.8063 of 2020 passed by the High Court of Judicature at Allahabad, refusing to quash FIR No.64/2020 registered at Police Station, Sadar Bazar, District Meerut. Furthermore, it was ordered thereunder thus: -

(3.) On 14/10/2020, this Court issued notice and also stayed further proceedings based on the subject FIR. The said order is still in force.