KUSHWAHA MAHASABHA Vs. STATE OF U. P.

JUDGEMENT

(1.) Present petition was filed by the petitioner claiming it to be in public interest, praying for the following reliefs:-

(2.) Counter affidavit has been filed by the private respondents in November, 2022, copy thereof was given to the petitioners' counsel on November 28, 2022, but till date no rejoinder affidavit has been filed. An adjournment has been sought for filing the same, which we decline as sufficient time was available with the petitioners to file rejoinder affidavit specially keeping in view the pleadings made in the counter affidavit.

(3.) In the counter affidavit filed by the private respondents, copy of the F.I.R. has been annexed, which was lodged by the private respondent No. 5 against petitioner No. 2 under Ss. 419, 420, 467, 468 and 471 I.P.C., P.S. Baradari, District Bareilly. It is further pleaded in the counter affidavit that after investigation, charge-sheet was filed against petitioner no. 2 and the Court concerned has even taken cognizance and the trial is pending.