LAWS(ALL)-2021-11-33

SAHEB SARAN PANDEY Vs. STATE OF U.P.

Decided On November 22, 2021
Saheb Saran Pandey Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the record.

(2.) This petition has been filed for the following main prayer:-

(3.) Learned counsel for the petitioner says that the petitioner has been falsely implicated in both the cases shown in the Gang Chart. The petitioner is a law abiding citizen.