SHAMSHAD AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vikas Vikram Singh, learned counsel for the petitioner and Sri Anurag Varma, learned Additional Government Advocate-I for the State.

(2.) In all the aforesaid petitions, the same prayer has been made by the same petitioner, therefore, these petitions are being decided together with the consent of learned counsel for the parties. Further, all the petitions are being decided together by a common judgment and Case :- U/S 482/378/407 No.-4542 of 2021 is being treated as a leading case/petition and the facts of the case have been taken from that petition.

(3.) For the convenience, the prayers of the aforesaid petitions are being reproduced here-in-below:-