ARUN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent State. Perused the records.

(2.) Learned HCGP submits that, he has no information about the service of notice issued to the complainant.

(3.) As per the First Information Report, the victim has already crossed 17 years, therefore, notice is not mandatory. In view of the urgency pleaded by the learned counsel for the petitioner and the petitioner/accused has been in judicial custody since March 2019, the matter is taken up for hearing.