QAMRUDDIN JALALUDDIN Vs. STATE OF U. P.

JUDGEMENT

(1.) None is present for the complainant/opposite party no. 4 nor counter affidavit has been filed by the counsel for the complainant till date in terms of order dtd. 25/10/2024.

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

(3.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material placed on record.