UMME FARVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Satish Kumar Dubey, Advocate holding brief of Mr. Manoj Kumar Pandey, learned counsel for the applicant, Mr. Najam Uz Zaman Khan, learned counsel for O.P. No.2 and Sri Pankaj Kumar Tripathi, learned A.G.A. for the State.

(2.) Learned counsel for the applicant submits that he has filed the instant application under Sec. 528 BNSS (Corresponding Sec. 482 Cr.P.C.) 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: