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Judgment
4 paragraphs · 128 wordsLeave granted.
Heard both sides.
The impugned judgment is another instance of pre-bargain to which a learned Single Judge of the Allahabad High Court had yielded. In the light of the decision of this Court in State of Uttar Pradesh Vs. Chandrika, , we upset the impugned judgment and direct the Allahabad High Court to dispose of the appeal afresh. Respondents will remain on bail till disposal of the appeal on the same bond on which they were released during the pendency of that appeal. It is submitted that respondents have remitted a total amount of Rs. 10,000/- pursuant to the said judgment. We permit them to apply for refund of the said amount without prejudice.
With these observations, we dispose of this appeal.