RAHUL CHAUDHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Sitaram Yadav, Advocate, holding brief of Sri Kuldeep Maurya, learned counsel for the appellant, Sri Triveni Saran Rai, learned counsel for the State and perused the record.

(3.) Notice was issued to the opposite party no. 2 vide order dtd. 10/5/2024 passed by a co-ordinate Bench of this Court. As per office report dtd. 15/6/2924 notice has been served upon the opposite party no. 2 through her mother as per report of concerned C.J.M., dtd. 3/6/2024. Despite service no one appears on behalf of the opposite party no. 2 even in the revised list. Service of notice is thus sufficient.