DEVENDRA KUMAR PAL Vs. STATE OF U.P

JUDGEMENT

(1.) Leave granted

(2.) The present appeal challenges the judgment and order dtd. 25/8/2021 passed by the learned Single Judge of the High Court of Judicature at Allahabad, vide which the petition filed by the present appellant challenging the order passed by the learned Additional Sessions Judge (hereinafter referred to as "learned Trial Judge") dtd. 21/3/2012 was dismissed.

(3.) The facts of the present case are not disputed.