MANOJ BHATI Vs. STATE OF U P

JUDGEMENT

(1.) Short counter affidavit and main counter affidavit filed on behalf of the State and counter affidavit filed on behalf of the complainant are taken on record.

(2.) Learned counsel for the applicant states that he is filing rejoinder affidavit against the counter affidavit filed by the State, he will not file any rejoinder affidavit against the counter affidavit filed on behalf of the complainant.

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