KAMLESH CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised. None appears for the petitioners nor any request for adjournment of the case has been made. However, Sri Aniruddh Kumar Singh, learned AGA-I for the State is present.

(2.) Since both the petitions are relating to one and the same incident, therefore, they are being decided by a common order.

(3.) In the petition bearing U/S 482/378/407 No.5095 of 2013 this Court vide order dated 11.10.2013 granted interim order admitting the petition, which reads as under:-