AZHAR ANIS USMANI Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. Supplementary affidavit filed by learned counsel for the applicant is taken on record.

(2.) As informed by learned A.G.A., notice has been served to the informant on 25/7/2024.

(3.) Heard learned counsel for the applicant as well as Sri V.K.S. Parmar, learned A.G.A. for the State and perused the material placed on record.