LAWS(ALL)-2023-3-11

DEEPAK Vs. STATE OF U.P

Decided On March 24, 2023
DEEPAK Appellant
V/S
STATE OF U.P Respondents

JUDGEMENT

(1.) Supplementary affidavit has been filed today in the Court, is taken on record.

(2.) Counter affidavit has been filed today in the Court by learned AGA, is taken on record.

(3.) Heard Sri Sandeep Kumar Singh, learned counsel for the applicants, Sri Rawat Pratap Singh holding brief of Sri Vijay Kumar, learned counsel for the informant, Sri Ram Adhar Ram, learned A.G.A. for the State and perused the record.