VIJAY PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is taken up through Video Conferencing.

(2.) Heard learned counsel for the petitioner as well as Mr. Q.H. Rizvi, learned Additional Chief Standing Counsel appearing on behalf of the respondents.

(3.) The special appeal has been filed with a reported delay of two years, five months and seventeen days. The objection to the application for condonation of delay has been filed by the respondents.