AKHILESH PASWAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Srivastava, learned counsel for the applicant and learned A.G.A. for the State.

(2.) This petition under Sec. 482 Cr.P.C. has been filed by accused Akhilesh Paswan with the prayer as below:

(3.) The submissions of the applicant are that in connivance with police personnels, he has been falsely implicated in four criminal cases viz.