MANOJ KUMAR JAUHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned Additional Government Advocate for the State.

(2.) Vide order dated 25.10.2016 notice was issued to the opposite party no.2. As per office report dated 7.12.2018, pursuant to order dated 25.10.2016 of this Court, notice issued to opposite party no.2 has been received back after service personally upon the opposite party no.2, but no one is present on behalf of opposite party no.2 even in the revised list.

(3.) The present revision has been filed against the order dated 29.8.2016 passed by 4th Additional Chief Judicial Magistrate, Mathura in Case No. 2618/IX/12 (State Vs. Manoj Jauhar), under Sections 279 , 337 , 338 , 427 , 304A IPC, P.S. Narhauli, District Mathura whereby the discharge application no. 18A of the revisionist has been dismissed.