KRISHNA MURARI SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Omar Zamin, Shri Afroz Ahmad and Shri Prashant Mishra, learned counsel for the applicants, Shri Pankaj Kumar Tripathi, learned Additional Government Advocate for the State and Shri Gopal Swarup Chaturvedi, learned Senior Advocate assisted by Sushree Somya Chaturvedi, learned counsel for O.P. No.2.

(2.) Learned counsel for the applicants submits that he has filed the instant application under Sec. 528 BNSS with the relief which has been mentioned in the prayer clause of the application.

(3.) The relief which has been mentioned in the application is delineated below:-