ANEK SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the judgment and order dtd. 30/4/2019 passed by the learned Single Judge of the High Court of Judicature at Allahabad in First Appeal Nos.836 of 1988 and 1124 of 2003, thereby dismissing the same.

(3.) The facts giving rise to the present appeals are as under:-