SURAJPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This Application under Sec. 482 Crimial P.C., 1973 seeks the following material reliefs:

(2.) Heard Sri Mukhtar Alam, learned counsel appearing on behalf of applicant, Sri Sudhir Mehrotra, learned Special Counsel appearing for the High Court, Sri Prabhakar Singh, on behalf of opposite party no. 2, and, Sri M.P. Singh Gaur, learned A.G.A. along with Sri Avanish Shukla, on behalf of State.

(3.) A counter affidavit has been filed on behalf of opposite party no.2, and, a rejoinder affidavit in reply to the same, on behalf of the applicant. No return has been filed on behalf of the State, despite time being granted for the purpose vide order dated 31.07.2018.