LAWS(ALL)-2024-1-166

VIKAS VERMA Vs. STATE OF U. P.

Decided On January 18, 2024
Vikas Verma Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Saksham Agarwal, learned counsel for the petitioner and Sri Aniruddh Kumar Singh, learned AGA-I for the State.

(2.) Learned counsel for the petitioner has informed that the learned counsels for the private opposite party have informed the learned counsel for the petitioner in writing that they shall not be appearing in the present case on behalf of the private opposite party.

(3.) By means of this petition, the petitioner has prayed the following reliefs:-