MAYANK OJHA (MINOR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri. Sanjeev Kumar Shukla, learned counsel for the petitioner, Sri. G.D.Bhatt, learned A.G.A. for the State-respondents as well as Sri. R. M. Yadav, Advocate, who has filed Vakalatnama on behalf of opposite party No. 7, which is taken on record.

(2.) By means of the present writ petition the petitioner has prayed for the following reliefs:

(3.) This Court on 26/8/2025 passed an Order, operative part whereof is extracted herein below for ready reference: