LAWS(ALL)-2022-4-141

PANKAJ Vs. STATE OF U.P.

Decided On April 13, 2022
PANKAJ Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Ramakar Shukla, learned counsel for the applicant, learned Additional Government Advocate for the State and Ms. Shobha Rajpoot, Advocate holding brief of Sri Shiv Shankar Singh, learned counsel for opposite party no.2 i.e. the complainant/ informant.

(2.) Learned Additional Government Advocate has filed counter affidavit, today in the Court, the same is taken on record.

(3.) Learned counsel for the applicant has filed supplementary affidavit, today in the Court, the same is taken on record. Sri Shukla has also filed certified copy of the F.I.R. and the order- sheet of learned trial court showing the status of trial on various dates, the same are also taken on record.