MUNNI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Pursuant to charge framed against petitioners and their counsel, Sri Prabha Shankar Pandey, vide this Court's order dated 5.11.2012, Sri Anil Tiwari, Advocate, has appeared and has filed two applications and affidavits.

(2.) One application is by Sri Prabha Shankar Pandey, Advocate, who is representing petitioners, supported with an affidavit dated 18.11.2012 tendering his apology for the averments made in para 6 of writ petition and requesting to drop the criminal contempt proceedings.

(3.) The second application supported with an affidavit is on behalf of petitioners with the same statement i.e. tendering apology.