SONU Vs. STATE OF U P

JUDGEMENT

(1.) An affidavit of compliance has been filed by Sri Peeyush Srivastava, the S.P., Firozabad, which is taken on record.

(2.) Heard Sri Yogesh Srivastava, learned counsel for the applicant and Sri Vikash Sahai learned AGA appearing for the State and perused the record.

(3.) Sri Vikash Sahai, learned AGA submitted that in compliance of the courts order, the accused Kali Charan @Narendra who was summoned under Section 319 Cr.P.C has been absconding, was arrested by the police on 05.10.2015, and has been sent to judicial custody. The said facts has been mentioned in para-8 of the affidavit.