STATE OF U P Vs. BHANU PRATAP RAJPUT

JUDGEMENT

(1.) Heard Sri A.K. Rai, and Smt. Subhah Rathi, learned Additional Chief Standing Counsels and Sri P.K. Ganguli, learned Standing Counsel for the State-appellant and Sri Sanjeev Singh, learned counsel for petitioners-respondent.

(2.) All these Special Appeals have been preferred by the State-appellant challenging the orders dated 05.09.2018, 14.11.2019, 01.10.2019, 16.09.2019, 28.11.2019, 16.09.2019, 16.09.2019, 16.09.2019, 16.09.2019, 05.09.2018, 01.10.2019 and 25.11.2019 passed in Writ Petition No.14195 of 2018 (Bhanu Pratap Rajput Vs. State of U.P. and others), Writ Petition No.16840 of 2019 (Deepak Pal Vs. State of U.P. and others), Writ Petition No.14514 of 2019 (Sumit Vs. State of U.P. and others), Writ Petition No.14079 of 2019 (Bhanu Pratap Rajput Vs. State of U.P. and others), Writ Petition No.18772 of 2019 (Sri Shyam Singh Saroj Vs. State of U.P. and others), Writ Petition No.14093 of 2019 (Sarvesh Kumar Vs. State of U.P. and others), Writ Petition No.14100 of 2019 (Kapil Babu Vs. State of U.P. and others), Writ Petition No.14084 of 2019 (Anuj Kumar Vs. State of U.P. and others), Writ Petition No.14005 of 2019 (Sunil Kumar Vs. State of U.P. and others), Writ Petition No.14077 of 2019 (Ashish Kumar Vs. State of U.P. and others), Writ Petition No.14936 of 2018 (Mahesh Chand Vs. State of U.P. and others), Writ Petition No.14866 of 2019 (Chandra Shekhar Patel Vs. State of U.P. and others) and Writ Petition No.17619 of 2019 (Udit Gangwar Vs. State of U.P. and others) respectively.

(3.) With the consent of learned counsel for the parties, Special Appeal No.725 of 2020 ( State Of U.P. Through Secretary, Department Of Home (Police Section) And 5 Others Vs. Bhanu Pratap Rajput) has been treated as leading Special Appeal and accordingly, orders were passed on earlier occasions.