LAWS(ALL)-2025-8-59

KALINDI SINGH Vs. STATE OF U.P.

Decided On August 21, 2025
Kalindi Singh Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India wherein the petitioner has made the following prayers :

(2.) The factual matrix of the present writ petition is delineated below:

(3.) The learned counsel appearing on behalf of the petitioners has made the following submissions: