MASTER PARTH MINOR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Shri Pankaj Srivastava, Shri C.B. Singh and Shri Rakesh Chandra Srivastava, learned A.G.A. for the State.

(2.) This writ petition has been filed with the following prayer :-

(3.) In support of his contention learned counsel for the petitioner has specifically placed reliance upon the paragraph 28 of the judgment passed by this Court in the case of (Smt. Meenakshi And Another Vs. State of U.P. and 8 Others) 2020 12 ADJ 254 which are quoted herein below:-