RAMIT LALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Shri G. S. Chaturvedi, learned Senior Advocate for the petitioner and Shri Gyan Prakash for the respondents.

(2.) This petition which has been titled as a Habeas Corpus Petition seeks the following reliefs:-

(3.) On the matter being taken, a prayer was made by learned counsel for the petitioner for deleting the first petitioner, Ramit Lala, from the array of the parties which permission was granted and necessary deletion has been made in the array of the parties.