JODHARAM Vs. D. D. C. , DISTRICT HARDOI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel for the State and perused the record.

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

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