BEERENDRA KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Savita Nandan, learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned State Counsel and perused the material available on record.

(2.) In view of order proposed to be passed, notice to the private respondents is hereby dispensed with.

(3.) By means of the present petition, the petitioner has prayed for following main relief(s) :