MOHAMMAD @ MOHAMAD KAIF Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA for the State.

(2.) This petition has been filed for the following main prayer:-

(3.) After hearing the counsel for the petitioner and perusing the pleadings on record this Court is not convinced enough to grant the prayer as made by the learned counsel for the petitioner.