SATISH KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the petitioner has confined his prayer seeking relief by moving the discharge application before the Court concerned at the appropriate stage.

(3.) Per contra, learned AGA for the State has vehemently opposed the aforesaid prayer and relied on Sec. 21 of the Bonded Labour System (Abolition) Act, 1976, which is provided as under:-