VIMAL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Siddharth Khare, learned counsel appearing for the petitioner and learned Standing Counsel for the State-respondents.

(2.) Pursuant to order dtd. 16/9/2021 learned Standing Counsel has received written instructions and submits that the reasons assigned in the impugned order has been reiterated by the second respondent.

(3.) On the consent of the parties, the matter is being heard finally at the admission stage without calling for the counter affidavit.