SACHIN BAJPAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) The present writ petition has been filed on behalf of the petitioner, who is an advocate by profession, seeking quashing of the impugned notice dtd. 19/12/2025 issued by respondent nos. 2 and 3 under Ss. 94 and 179 of the Bharatiya Nagarik Suraksha Sanhita, 2023.