Allahabad High Court
Vishwajeet Yadav vs State Of U.P. And 2 Others on 11 December, 2019
Bench: Bharati Sapru, Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- SPECIAL APPEAL No. - 1195 of 2018 Appellant :- Vishwajeet Yadav Respondent :- State Of U.P. And 2 Others Counsel for Appellant :- Siddharth Khare,Shri Ashok Khare Counsel for Respondent :- C.S.C. Hon'ble Bharati Sapru,J.
Hon'ble Saurabh Shyam Shamshery,J.
In this matter, counter affidavit has been filed by the respondents. Rejoinder affidavit has already been filed by the petitioner-appellant, which is not on record.
Shri Ashok Khare, learned Senior Counsel appearing on behalf of the petitioner-appellant does not rely upon the rejoinder affidavit, the matter is proceeded as it is.
Heard Shri Ashok Khare, learned Senior Counsel for the petitioner-appellant and learned counsel for the respondents.
The petitioner-appellant has been found medically unfit on account of stammering which is a speech defect and therefore, has been found medically unfit. Our sympathy is with him and we do not give him sympathy beyond expression.
The order passed by the learned Single Judge is confirmed and the present appeal is dismissed.
Order Date :- 11.12.2019 A. Dewal