UMANG RASTOGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of State is taken on record.

(2.) Heard Sri Anand Kumar, Sri Aditya Giri, Sri Raghav Dev Garg, learned counsel for the petitioners; Sri Kartikey Saran, learned Additional Advocate General assisted by Ms. Manju Thakur, learned A.G.A.-Ist for the State.

(3.) The above noted habeas corpus writ petition has been filed praying for following reliefs :-