SUBHASH CHANDRA AGARWAL, J. - (1.) THIS petition under Article 226 of the Constitution of India has been field with a prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 23.8.2010 passed by the Addl. Sessions Judge, Court No. 6, Aligarh (Annexure no. 6 to the writ petition).
(2.) NO notice is issued to private respondent in view of the order proposed to be passed today, however, liberty is reserved for private respondent to apply for variation or modification of this order if he feels so aggrieved. Heard learned counsel for the petitioner, learned AGA for the State and perused the material available on record.
(3.) WITH the consent of parties, the writ petition is being heard finally.;