VIKRANT WADHWA Vs. STATE OF U.P

JUDGEMENT

(1.) At the very outset, the Court has been informed by Shri Ramesh Upadhyaya, learned senior counsel appearing for the applicants that as far as applicant no.2 Anurag Wadhwa is concerned, he has already been arrested and thus, he seeks liberty to delete the name of applicant no.2 from the array of parties.

(2.) The relief as sought is granted.

(3.) The name of applicant no.2 Anurag Wadhwa be deleted from the array of parties during the course of the day.