GUDIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Raghuvansh Misra, learned counsel for the petitioner, Sri Alok Singh, learned counsel for private respondent nos. 2 to 6 and Sri S.C. Mishra, learned AGA for the State.

(2.) This petition under Article 227 of the Constitution has been filed by the petitioner claiming following relief:- "(i) issue an appropriate order or direction to set aside the order dtd. 17/10/2022 of Sri Vivek Sangal, Sessions Judge, Agra in Criminal Revision no. 93 of 2020 (Dilip and others versus State of U.P. and another)."

(3.) Relevant facts are as below:-