AFTAB Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the applicant is directed to implead the first informant as a necessary opposite party no. 2 during the course of the day.

(2.) The office has placed an email sent by Sri Pranjal Mehrotra Advocate for providing a video link for his appearance in the present matter.

(3.) Sri Pawan Kumar Mishra holding brief of Sri Pranjal Mehrotra Advocate is appearing in the matter and states that since he is appearing, as such there is no need to provide any video link. The Court thus proceeds to hear the matter.