STATE OF U P Vs. SANDEEP KUMAR BALMIKI

JUDGEMENT

(1.) Leave granted

(2.) Heard learned Counsel for the parties at length.

(3.) This appeal by Special Leave is directed against an interim order dated 23rd of October, 2008, passed by a Division Bench of the High Court of Allahabad at Lucknow Bench at Lucknow in a special appeal being SLP (C) 75 of 2009, affirming an interim order passed by a learned Single Judge of the High Court in a writ petition being W.P. No. 6516 (S/S) of 2008.