NARENDRA KUMAR JAIN, J. - (1.) Mr. , for the applicant-petitioner. Mr. , for Respondent No. 1-State. Heard learned counsel for the applicant-petitioner.
(2.) Issue notice to Respondent No. 1.
(3.) Mr. N.R. Saran, learned Public Prosecutor accepts notice on behalf of Respondent No. 1-State.;