SAHIM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Farooq Ayoob, learned counsel for the applicant and Shri Ajay Kumar Srivastava, learned A.G.A. for the State and perused the record.

(2.) The present application under Sec. 482, Cr.P.C. has been filed for the following main relief(s):-

(3.) The brief facts of the case are as follows : -