Citation : 2021 Latest Caselaw 5173 UK
Judgement Date : 15 December, 2021
RESERVED JUDGMENT
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
AND
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
CRIMINAL REVISION No. 374 OF 2015
JUDGMENT RESERVED : 21ST SEPTEMBER, 2021
JUDGMENT DELIVERED : 15TH DECEMBER, 2021
Between:
Nitish Singh Bhati.
...Revisionist
and
Central Bureau of Investigation and others.
...Respondents
Counsel for the revisionist. : Mr. Avtar Singh Rawat, the learned Senior
Counsel assisted by Mr. P.C. Pethshali,
the learned counsel.
Counsel for the CBI. : Mr. Sandeep Tandon, the learned counsel.
The Court made the following:
JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)
The Criminal Appeals filed by the co-accused
persons, namely Criminal Appeal No. 119 of 2015
"Dharmpal Singh Yadav @ D.P. Yadav v. Central Bureau
of Investigation", Criminal Appeal No. 151 of 2015 "Pal
Singh @ Pala @ Lakkar @ Harpal Singh v. Central Bureau
of Investigation, Criminal Appeal No. 154 of 2015 "Karan
Yadav v. Central Bureau of Investigation", and Criminal
Appeal No. 152 of 2015 "Praneet Bhati v. Central Bureau
of Investigation", have been allowed by this Court by its
judgments dated 10.11.2021, 23.11.2021, 25.11.2021
and 15.12.2021 respectively. Therefore, the question of
enhancement of sentence of the accused persons no
longer survives. Thus, the present Criminal Revision for
enhancement of sentence has become infructuous.
2. Hence, it is, hereby, dismissed as infructuous.
_____________________________
RAGHVENDRA SINGH CHAUHAN, C.J.
___________________
ALOK KUMAR VERMA, J.
Dt: 15th December, 2021 Rahul
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!