ANGAD YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ayodhya Prasad Mishra, learned counsel for the petitioner and Shri Bipul Kumar Singh, learned State Counsel, appearing on behalf of the respondent-State.

(2.) All the aforesaid writ petitions pertain to the same petitioner as also the grievance of the petitioner is similar, therefore, with the consent of learned counsel for the parties, all these petitions are being decided by a common order.

(3.) At present the petitioner is in jail in connection with Crime No. 835 of 1995, as he was convicted and sentenced to undergo life imprisonment under Sec. 302/34 I.P.C. with a fine of Rs.20,000.00 by learned trial court, i.e. VIII Additional Sessions Judge, Lucknow in S.T. No.579 of 1996. Being aggrieved against the conviction order, the petitioner approached this Court by way of filing Criminal Appeal No.1044 of 2020, which was dismissed by a Division Bench of this Court vide order dtd. 16/3/2021. Being aggrieved against the dismissal of appeal, the petitioner approached the Hon'ble Supreme Court and filed Special Leave to Appeal (Crl.) No.1922 of 2022, which was also dismissed vide order dtd. 11/3/2022, copy of which is annexed as Annexure No.C.A.1 to the counter affidavit filed on behalf of State in Crl. Misc. Writ Petition No.10859 of 2025, hence the order passed by the learned trial court has been affirmed.