GAURU @ GAURAV Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Abhishek Mayank, learned counsel for the appellant, Sri Ajay Singh, learned A.G.A.-I and Sri Bade Lal Bind, learned A.G.A. for the State and perused the record. The trial court records have been received which have also been perused. The paper book of the matter has been prepared which is on record and referred to.

(3.) Notice was issued to the opposite party no. 2 vide order dtd. 15/3/2023. Office vide its report dtd. 6/5/2023 reported that notice has been served personally on the opposite party no. 2 as per the report of C.J.M. concerned which is dtd. 28/3/2023. Service of notice is thus sufficient. Despite service no one appears on her behalf even in the revised list.