- (1.) Heard Learned Counsel for (he petitioner, learned A.G.A. for the State and perused the record.
(2.) There is no need to issue notice to opposite party No. 2.
(3.) Order dated 14.5.2010. passed by Additional Sessions Judge, Court No. 8, Muzaffar Nagar in Criminal Revision No. 25 of 2010, Kuldeep v. Poonam and Another, is under challenge in the instant revision.;