RAJENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the entire record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed by the applicants praying inter alia the following reliefs:-

(3.) In view of the order which is proposed to be passed today, notice to opposite party No.2 is hereby dispensed with.