SUNIL PATHAK Vs. STATE OF U.P.

JUDGEMENT

(1.) On 29.01.2020, Registrar(Listing) of this Court has apprised me about two orders of Hon'ble the Apex Court dated 12.09.2019 and 30.01.2020, by which Hon'ble the Apex Court has expressed its desire to decide aforementioned cases as expeditiously as possible within a period of two months. Since, there was a clear and unambigous directions from Hon'ble the Apex Cout, both the applications filed under Section 482 Cr.P.C. numbered above, should be taken at top most priority but for one reason or other, the matter is being deferred till 05.03.2020. Today(05.03.2020), this Court heard learned counsel for the parties at length and judgments are ordered to be dictated in chamber.

(2.) Since parties, its genesis as well as dates and its events are almost one and same in both the cases and thus, for the sake of convience and brevity, the Court is proposing to decide/dispose of the matter by one common judgment after hearing the counsels for both the parties on merits.

(3.) Heard Sri Anurag Shukla and Sri Bharat Bhushan Dubey, learned counsels for the applicants, Sri Satya Dheer Singh Jadaun, learned counsel for opposite party as well as learned A.G.A. Pleadings have been exchanged between the parties and the matter is ripe for final submissions.