RAJESH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State as well as Shri Sarveshwar Singh, learned counsel for respondent no. 2.

(2.) Learned counsel for respondent no. 2 at the outset has raised a preliminary objection submitting that the petitioner has not approached the Court with clean hands. He has suppressed the fact that earlier a petition U/S 482 No. 10918/2019 "Rajesh Singh Vs. State of U.P. and two others" which was dismissed vide judgment and order dtd. 29/3/2019.

(3.) Learned counsel for the petitioner could not give any explanation regarding the suppression and concealment done by the present petitioner that earlier a 482 petition has been dismissed.