DEV NARAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K. Ojha, Advocate, holding brief of Sri Abhay Raj Yadav, learned counsel for the revisionist, Sri Deepak Kapoor, learend AGA for the State and perused the material placed on record.

(2.) As per the office report, service report is still awaited.

(3.) Keeping in view the fact that the present revision is pending since 2/2/2023 and service of notice could not be affected by learned CJM on opposite party No.2. With a view to avoid further delay in trial of the case, which is progressing before the court below, this Court is of the opinion that there is no need to wait for service of notice on opposite party No.2 and the matter may be decided on merits after hearing learned counsel for the revisionist as well as learned AGA for the State, as this is a case based on police report.