SHOLU @ ASHISH Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed today on behalf of the revisionist is taken on record.

(2.) None appears on behalf of the opposite party no.2 despite the service of notice.

(3.) Heard learned counsel for the revisionist and learned Additional Government Advocate representing the State of U.P. and perused the record of the case.