FAHEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohammad Akram, learned counsel for the petitioners and Sri Roopak Chaubey, learned AGA for State-respondents.

(2.) On oral request of learned counsel for the petitioners, Superintendent of Police, Bijnor is allowed to be impleaded as respondent no. 3 in Criminal Misc. Writ Petition Nos. 5439 of 2021 and 5521 of 2021 writ petitions. Necessary correction be carried out in the array of parties during course of the day.

(3.) Notice on behalf of respondent no. 3 has been accepted by the learned AGA.