MOHAMMAD IRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed on behalf of the applicant is taken on record.

(2.) Heard Sri Manoj Kumar Mishra, learned counsel for the applicant, Sri Aditya Prasad Mishra, learned counsel for the opposite party No.2 and learned A.G.A. for the State.

(3.) The pleadings have already been exchanged between the parties.