BRIG SUKHJEET SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed questioning the judgment of Allahabad High Court dated 17.01.2017 dismissing the application filed by the appellant under Section 482 Cr.P.C. wherein the orders passed by the Session Judge dated 02.11.2015 rejecting the two applications filed by the appellant under Section 391 Cr.P.C. were challenged.

(3.) Brief facts of the case, which are necessary to be noted for deciding this appeal are:-