SHYAM BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satish Kumar Mishra, learned counsel for the petitioner, Sri Shyam Sunder Mishra, learned counsel for respondent no. 2 and Sri O.P. Mishra, learned AGA for the State.

(2.) This writ petition has been filed by the petitioner to issue a writ, order or direction in the nature of certiorari quashing the order dtd. 31/1/2006 and 22/1/2004 passed by Additional District Judge/Special Judge (SC/ST Act), Banda and Additional Chief Judicial Magistrate, North-East Railway, District Banda respectively.

(3.) The facts relevant for the purpose of this writ petition are as below:-