STATE OF UTTAR PRADESH Vs. PREM KUMAR SHUKLA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Mr. V.K. Shukla, learned Senior Advocate appearing on behalf of the appellant-State of U.P. and Mr. Pradeep Kant, learned Senior Advocate appearing on behalf of the respondents.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Special Appeal Defective No. 461/2019 by which the Division Bench of the High Court has dismissed the said appeal preferred by the appellants herein - State of U.P. and Others and not interfered with the judgment and order passed by the learned Single Judge, the original appellants before the High Court have preferred the present Appeal.