SIDDHARTH VARADARAJAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This matter was heard finally on the date which was fixed on 24th of February 2022 and was directed to come up for orders on 22nd of March, 2022.

(2.) During course of preparation of judgment we realized that notices have not been issued to the informant and in such circumstances the matter cannot be decided finally. The judgment has not been delivered and the matter is listed today.

(3.) Learned counsel for the petitioners states that since the offences are against the State therefore, notices need not be issued to the informant/complainant.