HAZARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out. Nobody is present on behalf of the revisionists to press this revision.

(2.) When the case was listed as fresh on 13/2/2024, the learned counsel for the revisionists had sought adjournment on the ground that he was out of station. On 26/2/2024 when the case was listed a request was made for taking up the case on urgent basis but even then nobody had appeared for the revisionists when the case was taken up as fresh.

(3.) Today, again nobody is present on behalf of the revisionists. Accordingly, the court proceeds to decide the revision with the assistance of Sri Rishikesh Verma, the learned A.G.A. appearing on behalf of the State.