PURUSHOTTAM NARAYAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Anil Babu, learned counsel for the petitioner and Mr. Pranav Ojha, Additional Chief Standing Counsel assisted by Mr. S.C. Upadhyay, learned counsel for the State-respondents. By means of the present writ petition, the petitioner has made following relief:

(2.) Petitioner has also approached this Court earlier by means of Writ-A No. 13548 of 2021 (Purshottam Narayan Vs. State of U.P. Through Its Principal Secretary Home and 2 Others) for following relief:

(3.) The said writ petition has been dismissed by a Coordinate Bench of this Court vide judgment and order dtd. 18/10/2021 in light of the detailed judgment of the Coordinate Bench of Court in the case of Ankit Kumar Vs. State of U.P. and 3 Others (Writ-A No. 5668 of 2021, decided on 3/8/2021).