AKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court convened through video conferencing.

(2.) It is evident from the record that in pursuance of the order dated 04/03/2020, notice was served on the opposite party No.2, but today no one has put in appearance on his behalf.

(3.) Heard learned counsel for the applicant as well as learned A.G.A. for the State of U.P. and perused the record.