ASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Pursuant to the earlier order of this Court 26/5/2022 the corpus along with his father as well as respondent no.4 is present before this Court, who are identified by their counsel.

(2.) Heard learned counsel for the petitioners and Shri Yakub Ansari, learned counsel for respondent no.4 and learned A.G.A. for the State.

(3.) By means of the instant petition, the petitioners has sought for the following reliefs:-