JOGINDER PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned A.G.A. for the Respondents.

(2.) Counter-affidavit and rejoinder-affidavit have been exchanged between the parties.

(3.) This writ petition under Article 226 of the Constitution of India has been filed with a prayer to issue writ, order or direction in the nature of certiorari to quash the order dated 23.1.2010, passed by Chief Judicial Magistrate, Ballia rejecting the application of the Petitioner for release of seized wheat as well as judgment and order dated 7.5.2010, passed by Special Judge/Sessions Judge, Ballia rejecting Criminal Revision No. 33 of 2010.