HARI OM Vs. STATE OF U.P.

JUDGEMENT

(1.) Matter taken up in the revised list. No one appears on behalf of the revisionist to press this revision. Sri Brij Bihari Yadav, learned counsel for the opposite party no.2 is also not present.

(2.) Sri Sanjay Kumar Singh, learned State counsel is present.

(3.) This revision is of year 2016. This Court, therefore, deems it fit to proceed in the matter on the basis of the record with the assistance of the learned State counsel.