ROOMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Syed Azizul Hasan Rizvi, the learned counsel for the petitioner and Sri Rao Narendra Singh, learned Additional Government Advocate-I for the State and perused the records.

(2.) By means of the instant petition filed under Article 226 of the Constitution of India the applicant has prayed for the following reliefs: -

(3.) The Additional Chief Judicial Magistrate-III, Lucknow has been impleaded as the opposite party no. 2.