CHANDRA SEKHAR RAJBHAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Manish Mani Sharma, learned counsel for the petitioner and Sri Ashok Kumar Singh, learned A.G.A.-I for the State and perused the record.

(2.) This petition under Article 227 of the Constitution of India has been filed with the following relief (s):

(3.) Learned A.G.A. has filed counter affidavit and in reply thereto learned counsel for the petitioner has also filed the rejoinder affidavit, the same are available on record.