- (1.) Heard Sri Arvind Srivastava, learned counsel for the petitioner, Sri K. Ajit and Sri Ashok Kumar Dubey, learned counsels for the respondent nos.3 & 5 respectively.
(2.) By means of the present writ petition, the petitioner is challenging the orders of release passed by the Courts below in a proceedings under Section 21(1)(a) of U.P. Act No.13 of 1972 Act (hereinafter referred to as the '1972 Act').
(3.) The release application was filed by respondent no.3, Vijay Kumar Verma in the year 2002 which was registered as P.A. Case No.3 of 2002.;