MANISH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Considering the facts stated in the affidavit supporting impleadment application as well as during the course of arguments, I feel it necessary to permit impleadment of Anand Prakash and five others as respondents in the present writ petition.

(2.) Shri Pramod Kumar Sinha, learned counsel for the applicants seeking impleadment shall incorporate the said impleadment during the course of the day in the present writ petition.

(3.) The impleadment application is allowed.