- (1.) Request has been made on behalf of Sri Vyas Narayan Shukla, learned counsel for the revisionist that this matter may be adjourned for today. However, this Court vide order dated 22.09.2018 was pleased to observe that on the next date, the matter shall be decided on merits if the learned counsel for the parties do not appear.
(2.) In compliance of order of this Court, the notices were issued and served upon Smt. Shyama Devi, who is victim and daughter of the complainant.
(3.) Office report reveals that the notice has already been served upon Smt. Shyama Devi but no one has put in appearance on her behalf before this Court till date.;