SACHIN Vs. STATE OF U P & ANOTHER

JUDGEMENT

(1.) Counter affidavit filed by the State today in the Court is taken on record.

(2.) According to the report of the C.J.M. Meerut notice issued to O.P. No. 2 could not be served because it is reported that he has changed many addresses but notice directed to be served under Section 15A(3) of the SC/ST Act has been personally served upon opposite party no.2 as would appear from a copy of the service report annexed as Annexure CA-1 to the counter affidavit filed on behalf of the State. The copy of notice aforesaid shows that it has been personally served upon O.P. No.2 by the police of P.S. Medical, District Meerut on 13.09.2014 and bears his signature.

(3.) Accordingly, service upon O.P. No.2 is held sufficient.