SUBHASH KUMAR SAROJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned A.G.A. has submitted that despite advance notice of this application having been served in the office of Government Advocate, he has not received instructions.

(2.) Learned counsel for the applicants has objected and submitted that notice period as per Chapter XVIII, Rule 18 of the High Court Rules has expired and there is no justification for granting further time to the learned A.G.A.

(3.) Learned counsel for the applicants, has submitted that during the time granted to learned AGA to obtain instructions, the applicants will definitely be arrested and the purpose of filing this application would be frustrated. Even if, applicants are not arrested, they will have to stay away from their house due to apprehension of arrest at the behest of informant by the police.