LAWS(ALL)-2026-2-35

RAM PRATAP SINGH Vs. STATE OF U.P.

Decided On February 16, 2026
RAM PRATAP SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Vakalatnama filed by Shri Mukesh Kumar, Advocate on behalf of the appellant no. 2 is taken on record.

(2.) Heard Shri Basant Pandey, learned counsel for appellant no. 1, Shri Mukesh Kumar, learned counsel for the appellant no. 2 as well as Shri Vivek Gupta, learned A.G.A. for the State.

(3.) On 6/2/2026, following order was passed.