KARTIK CHAUDHARY Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today, is taken on record.

(2.) Heard Shri Madan Lal Srivastava, learned counsel for the petitioner and Shri J.K. Uapdhyay, learned AGA for the State.

(3.) This writ petition is directed against an order dtd. 31/1/2022 passed by the second respondent, the Commissioner Aligarh Division, Aligarh in Case No.130 of 2022 (Kartik Vs. State of U.P. under Sec. 6 of the U.P. Control of Goondas Act, 1970, whereby a stay application filed by the petitioner in his appeal has been rejected.