RAM LAKHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Kumar Tiwari, learned counsel for the petitioner and Sri Anurag Varma, learned Additional Government Advocate-I for the State.

(2.) In view of the proposed order, the notice to opposite party No.2 is hereby dispensed with.

(3.) Learned counsel for the petitioner has filed supplementary affidavit, today in the Court, the same is taken on record.