KARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) As informed by learned AGA, notice to the informant has been served on 23/7/2024 but none is present on behalf of the informant.

(2.) Supplementary affidavit filed today by the learned counsel for the applicant is taken on record.

(3.) Heard Sri Anil Kumar Dubey, learned counsel for the applicant and Sri Jai Kishan Chaurasia, learned State Law Officer and perused the material available on record.