AMBRISH KUMAR VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Yogeshwar Sharan Srivastava, learned counsel for the petitioner, Dr V. K. Singh, learned Government Advocate, Shri S.N. Tilhari, learned A.G.A.-I, Shri Bipul Kumar Singh and Shri Shivendra Shivam Singh Rathore, learned counsels for the State-respondents, Shri Ravi Kant Pandey, learned counsel for the respondent No.3, Ms Abhilasha Singh, Advocate, holding brief of Shri Arvind Kumar Tiwari, learned counsel for the respondent No.4, Shri Pranjal Krishna, learned Amicus Curiae and Shri Prashant Kumar Singh, learned Advocate appearing from the Bar.

(2.) A Division Bench of this Court vide order dtd. 21/3/2024 passed in this petition has referred the following questions for consideration by the Larger Bench.

(3.) The reason of referral order dtd. 21/3/2024 passed in this petition is difference of opinion between the judgment and order dtd. 10/1/2024 passed by this Court at Allahabad in Criminal Appeal No.165 of 2016 (Ganesh vs. State of U.P.) and the referral order dtd. 21/3/2024 passed in the present writ petition.