VIKAS GUPTA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner prays as under:

(2.) After considering the averments made in the present petition and status report and submissions of the learned counsel for the parties, on 31.12.2018, this Court passed order as under:

(3.) Thereafter, on 11.01.2019, the Court passed the order which is reproduced as under: