REHMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) List of fresh cases has been revised.

(2.) Today lawyers are on strike. The liberty of an individual cannot be curtailed because lawyers are abstaining from Court.

(3.) Learned AGA has informed that notice on opposite party no.2 has been served, but no one has put in appearance on behalf of opposite party no.2 to oppose this bail application.