Arvind Kumar Mishra-I, J. - (1.) Counter affidavit filed today on behalf of State is taken on record.
(2.) Shri Sanjay Srivastava learned counsel for the revisionist has made statement at bar that he does not propose to file any rejoinder affidavit and the revision may be decided even in absence of rejoinder affidavit.
(3.) I have heard Shri Sanjay Srivastava, learned counsel for the revisionist and the learned A.G.A. for the State.;