Deepak Verma,J. - (1.) Supplementary affidavit filed today by learned counsel for the applicant is taken on record.
(2.) List is revised. Despite service of notice on opposite party no.2, none has appeared on behalf of the opposite party no. 2 to oppose the present criminal revision.
(3.) Heard learned counsel for the revisionist, learned A.G.A for the State and perused the material on record.;