KAMTA PRASAD 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 with the following main prayer:-

(3.) It has been submitted by learned counsel for the petitioner that the application under Sec. 133 Cr.P.C. regarding public nuisance was filed by the petitioner in July, 2021, on which report was asked from the Sub-Divisional Magistrate from the Station House Officer, Kunda District Pratapgarh. The police has submitted a report. The opposite party no. 3 was issued notice and he filed a written statement on 30.07.2021. Thereafter, the matter has not proceeded further and only general dates are given, therefore, this petition has been filed.