DEEPANSHU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ganga Singh, learned counsel for the petitioner and Sri Aniruddh Kumar Singh, learned Additional Government Advocate for the State.

(2.) By means of this petition filed U/s 482 Cr.P.C., the petitioner has prayed the following relief:

(3.) Learned counsel for the petitioner has stated that the petitioner has falsely been implicated in the certain cases, on the basis of single recovery which has been executed at Lucknow. Attention has been drawn towards Para 4 so as to show the cases pending against the petitioner. Para 4 of the petition reads as under: