LAWS(SC)-2025-9-137

INDRA JEET SINGH Vs. STATE OF U.P.

Decided On September 18, 2025
Indra Jeet Singh Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The appeals are allowed in terms of the signed order, which is placed on the file.

(2.) Pending application(s), if any, shall stand disposed of.