Sudheer Kumar vs State Of U.P. And 4 Others
2022 Latest Caselaw 20299 ALL

Citation : 2022 Latest Caselaw 20299 ALL
Judgement Date : 7 December, 2022

Allahabad High Court

Sudheer Kumar vs State Of U.P. And 4 Others on 7 December, 2022

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 19917 of 2022
 

 
Petitioner :- Sudheer Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Aditiya Kumar Singh,Kauntey Singh
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

Learned counsel for the petitioner argues that the issue raised in the present writ petition is squarely covered by the decision of this Court passed in Writ-A No. 2524 of 2020 (Dharam Raj Vs. State of U.P. and Another), decided on 24.11.2022.

As the issue raised is similar, the present petition is disposed off on the same terms and conditions as contained in the judgment dated 24.11.2022. The directions issued therein shall apply to the case of the petitioner also.

Order Date :- 7.12.2022

Shafique

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