RAVINDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar, learned counsel for petitioner, learned AGA for the State and perused the record.

(2.) At the very outset learned counsel for the petitioner states that against the co-accused, the petitioner had preferred a petition under Article 227 No.10901 of 2024 (Ravindra Singh Vs. State of U.P. and 5 others) challenging the order dtd. 24/7/2024 passed by learned Additional Sessions Judge/ Fast Track Court No.2( 14th Finance Commission), Gorakhpur . The order dtd. 12/12/2024 passed in the said matter reads as under :

(3.) Accordingly, the present petition is allowed in the same terms.