NANHA ALIS NIPENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Rahul Saxena Advocate holding brief of Mr. Mukesh Joshi, the learned counsel for appellant and the learned A.G.A. for State-opposite party-1.

(2.) Rejoinder affidavit and synopsis filed by the learned counsel for appellant today in Court are taken on record. Objection/ counter affidavit filed by the learned A.G.A. representing State-opposite party-1 in opposition to the application for suspension of sentence in Court today is also taken on record.

(3.) Vide order dtd. 7/3/2025 passed by Court, the present appeal was admitted, trial court record was summoned and notice was issued to first informant.