NASEEM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri A.M. Tripathi, learned counsel for the petitioner and Sri Aniruddha Kumar Singh, learned Additional Government Advocate-I for the State.

(2.) In view of the order proposed to be passed, the notice to opposite party No.2 is hereby dispensed with.

(3.) By means of this petition filed under Sec. 482 Cr.P.C., the petitioner has prayed for the following reliefs:-