ABHISHEK SRIVASTAVA Vs. STATE OF UP

JUDGEMENT

(1.) Exemption application is allowed in all the appeals.

(2.) The appellants are exempted from filing certified copy of the impugned judgment and order dtd. 7/5/2021 passed by the learned Single Judge.

(3.) Heard Sri Vishesh Rajvanshi, Sri Satyendra Chandra Tripathi, Amit Kumar Singh Bhadauriya, Sri Arun Kumar Dubey, Sri Ritesh Srivastava, Sri Navin Kumar Sharma, Sri Anurag Agrahari, Sri Rahul Kumar Mishra, Sri Seemant Singh, Sri Sidharth Mishra, Sri Ram Chandra Solanki, Sri Javed Raza, Sri Anurag Tripathi, Sri Surendra Nath Chauhan, Sri Satya Prakash Singh, Sri Ashok Kumar Dwiwedi, Sri Shiv Sagar Singh and Sri Chetan Chatterjee, learned counsels for the appellants and Sri M.C. Chaturvedi, learned Additional Advocate General, Sri Suresh Singh, learned Additional Chief Standing Counsel, Sri Pankaj Rai, learned learned Additional Chief Standing Counsel, Sri Rajiv Singh, learned learned Standing Counsel for the respondent-State.