KM PRIYANKA Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. No one has appeared on behalf of the petitioner to press this application, however, with the help of learned AGA for the State, we have gone through the contents of the writ petition.

(2.) Heard learned AGA for the State and perused the record.

(3.) The instant writ petition has been filed by the petitioner for the following relief: