RAJ KARAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Hemant Kumar Pandey, learned Standing Counsel appearing for the State and perused the records.

(2.) In view of order proposed to be passed, issuance of notice to the private respondent(s) is hereby dispensed with.

(3.) The instant petition has been preferred seeking following main relief(s):-