PAWAN KUMAR Vs. STATE OF U P
LAWS(ALL)-2013-2-111
HIGH COURT OF ALLAHABAD
Decided on February 06,2013

PAWAN KUMAR Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned counsel for revisionists and learned AGA for the State.
(3.) There is no need to issue notice to opposite party no.2, Smt. Namita, the complainant.;


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