HARIDAS YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is taken up in the revised call.

(2.) Heard Ms. Smriti, the learned counsel for the appellant as well as Sri Ashok Kumar Singh, the learned A.G.A. for the State-opposite party No. 1 and perused the entire record.

(3.) Learned A.G.A. has filed counter affidavit and in reply thereto learned counsel for the appellant has filed rejoinder affidavit.