ARUN KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) Though this Court allowed the amendment application of the petitioner vide order dtd. 29/8/2024 but the amendment has not been incorporated at appropriate place, therefore, learned counsel for the petitioner is permitted to incorporate the amendment at appropriate place indicating the date of the impugned order and the annexure number thereof properly, during the course of day.

(3.) This Court has passed the order dtd. 22/8/2024,which reads as under:-