AVNEESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The affidavit filed by the Circle Officer, City, Firozabad is taken on record.

(2.) Learned counsel for the applicant 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:-