LAWS(ALL)-2021-8-210

MANJUL KUMAR Vs. STATE OF U.P.

Decided On August 24, 2021
Manjul Kumar Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Case called out. No one has put in appearance on behalf of the petitioner to press the petition despite notice.

(2.) Heard Shri Shailendra Singh, learned counsel appearing for first, second, third and fifth respondent and learned standing counsel.

(3.) Pursuant to order dtd. 26/3/2021, the second and third respondents are present.