WASIF Vs. STATE OF U. P.

JUDGEMENT

(1.) This Court vide order 25/3/2022 issued notice to the opposite party No. 2. Office report dtd. 11/4/2022 indicates that notice has already been served upon the opposite party No. 2 through legal heirs as per the report of the Chief Judicial Magistrate, Bulandshahar dtd. 8/4/2022. Thereafter, the case was again taken up on 11/4/2022. Today when the case is being taken up in the revised call, even no one has put in appearance on behalf of opposite party No. 2, nor any counter affidavit has been filed on his behalf. It appears that opposite party No. 2 is not interested to contest the case.

(2.) Counter affidavit filed on behalf of State is on the record.

(3.) Learned counsel for the revisionist denied the averments made in the counter affidavit filed on behalf of State.