Rajesh Singh Chauhan, J. - (1.) Heard Sri R.C. Tewari, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.
(2.) Sri Sudhir Kumar Mishra, Advocate has filed Caveat in the instant matter on behalf of one RafatUllah, who happens to be a complainant in the matter.
(3.) Since the complainant has not been impleaded in the array of opposite parties and as per the dictum of this Hon'ble Court passed by the Division Bench in Special Appeal No.177 of 2008; Amin Khan vs. State of U.P. & others, 2008 2 UPLBEC 1256, the complainant is not a necessary party, therefore, the counsel for the complainant is not required to be heard.;