LAWS(ALL)-2025-11-127

TEJENDRA SINGH Vs. STATE OF UTTAR PRADESH

Decided On November 14, 2025
Tejendra Singh Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In view of the facts mentioned in the affidavit filed in support of the instant application, the application is allowed.

(3.) Learned counsel for the petitioner is permitted to make necessary amendment in the array of the parties during course of the day.