SHYAM MURTI YADAV Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Sunil Dixit, learned counsel for the petitioner and learned AGA for the State.

(2.) The grievance of the petitioner is that on registration of few criminal cases against the petitioner, on the basis of First Information Reports of non-cognizable offences, on account of enmity with Pappu Tiwari, local area political leader, during the period August 2008-2009, name of the petitioner was included in Register No. 8 [meant for keeping surveillance over people whose names find place in the register], vide history sheet No. A-88/2009 dated 22/10/2009 was opened at Police Station Shiv Ratan Ganj, District Rai Bareli.

(3.) On a perusal of the record, it reflects that pleadings have been exchanged between the parties and learned counsel for the parties have consented that the writ petition may be decided at the admission stage itself as provided under the High Court Rules.