RAHUL Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by the State is taken on record.

(2.) As per the communication sent by the Chief Judicial Magistrate, Sultanpur the opposite party no.2 has been sufficiently served, however, he is not represented.

(3.) Heard Shri Gaurav Singh, learned counsel for the accused/applicant as well as learned A.G.A. for the State and perused the record.