BABLOO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Dhirendra Kumar Srivastava, the learned counsel for applicants and the learned A.G.A. for Satate opposite party 1.

(2.) Perused the record.

(3.) Applicants Babloo and Hakim, who are charge sheeted accused and have been summoned by Court below, have approached this Court by means of present application under Sec. 528 B.N.S.S. with the following prayer:-