PREM CHANDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) List revised.

(2.) No one appears on behalf of the applicants to press this application under Sec. 482 Cr.P.C. despite the fact that there are two learned counsels appearing in the matter. Learned counsel for State is present.

(3.) Sri Vindeshwari Prasad, learned counsel for the opposite party no.2 is also not present even when the matter has been taken up in the revised list.