PRADEEP AGNIHOTRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shishir Pradhan, learned counsel for the petitioner and Sri Bishwa Nath Nishad, learned Additional Government Advocate for the State.

(2.) In view of the proposed order, the notice to opposite party No.2 is hereby dispensed with.

(3.) By means of this petition filed under Sec. 482 Cr.P.C., the petitioner has prayed for the following reliefs:-