SHAFIQUE AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos.1 & 3 and Sri Pranav Mishra, learned counsel for respondent No.2.

(2.) With the consent of learned counsel for the parties, the present petition is being decided at the admission stage itself.

(3.) The petitioner has preferred the present petition with the following prayers: