VIJAYA NAND TEWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned Additional Government Advocate for the State of U.P. and perused the record.

(2.) The instant application has been filed by the applicant for the following main reliefs:-

(3.) The submission of learned counsel for the applicant is that the applicants are innocent and they have falsely been implicated in the instant case.