RASHIDUL JAFAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Learned counsel appearing on behalf of the contesting parties shall prepare a tabulated chart containing the following details for every matter:

(2.) The chart shall be shared with Ms Garima Prashad, AAG for the State of Uttar Pradesh. The AAG shall prepare a consolidated chart and place it before the Court.

(3.) List the petitions on 6/9/2022, on the top of the Board. WP(Crl) Nos 32 of 2022, 484 of 2021 and 413 of 2020 Counsel appearing on behalf of the petitioners state that the petitioners have already been released. The petitions are accordingly dismissed as withdrawn, on the request of the counsel.