AJAI KUMAR MAURYA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. Counter affidavit filed today by the State is taken on record. Learned counsel for the applicant states that he does not intend to file rejoinder affidavit. While going through the post mortem report, it is revealed that the cause of death could not be ascertained as such VISCERA was preserved. The VISCERA report is not on record. Learned counsel for the applicant as well as the learned Government Advocate shall bring on record within one week the VISCERA report of the deceased by means of supplementary affidavit.