AJAY KUMAR LALLU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abhishek Manu Singhvi, learned Senior Counsel, assisted by Sri Satendra Kumar Singh, for the accused applicant through video conferencing and Sri Anurag Verma, learned AGA for the State. Perused the record.

(2.) The applicant is involved in Crime No. 145 of 2020, under Section 177, 182, 287, 336, 417, 420, 465, 467, 468, 505(1)B(2) read with Section 120B IPC, Police Station Hazratganj, District Lucknow.

(3.) This Court looking to the peculiar facts and circumstances of the case and the plight of stranded citizens is constrained to say that judiciary as an organ of the sovereign State acts as a neutral arbiter. It is not the role of justice delivery system to applaud the policy decisions of the government in place or to give an impetus to any criticism which some opposition political movement propagates to be a wiser course on an issue relating to public by large. It is for this reason that the conduct rules refrain the Executive and its public servants from associating with any political party or association while discharging public duties. It is the duty of Executive to ensure good governance and likewise it is an equal duty of the political parties in opposition to keep the governance on its toes.