DHARMENDRA (JUVENILE) Vs. STATE OF U.P. & ANOTHER
LAWS(ALL)-2018-4-543
HIGH COURT OF ALLAHABAD
Decided on April 13,2018

Dharmendra (Juvenile) Appellant
VERSUS
State of U.P. and another Respondents

JUDGEMENT

J.J.MUNIR,J. - (1.) Supplementary affidavit filed on behalf of the revisionist today is taken on record.
(2.) A perusal of the office report dated 11.04.2018 shows that notice upon opposite party no.2 has been served personally. Service is held to be sufficient. No one has put in appearance on behalf opposite party no.2.
(3.) Heard Sri. Akhilesh Kumar Mishra, learned counsel for the revisionist and Sri. Shyam Dhar Yadav, learned A.G.A. appearing for the State.;


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