SUNIL KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Case is taken up in the revise call.

(2.) Today when the case is taken up, no counter affidavit has been filed on behalf of opposite party No.2, as such, it appears that opposite party No.2 is not interested in filing counter affidavit in this case. Since the matter pertains to bail and learned counsel for the appellant presses urgency in the matter, therefore, this Court has no other option but to proceed for final arguments to decide the present appeal.

(3.) Heard learned counsel for the appellant, learned Counsel for opposite party No.2 and Sri Ashok Kumar Singh, learned A.G.A-I for the State and perused the entire record.