C482/1088/2022
2022 Latest Caselaw 2001 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
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      05.07.2022                        C 482 No.1088 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The applicant had filed an application under Section 156(3) of the Code of Criminal Procedure, 1973. The said application was allowed by the Chief Judicial Magistrate, Dehradun. The respondent no.2 preferred a revision. The said Criminal Revision (No.16 of 2021) was allowed by the learned Sessions Judge, Dehradun vide judgment dated 12.04.2022.

Heard Mr. Rahul Consul, learned counsel for the applicant and Mr. S.S. Adhikari, learned Deputy Advocate General assisted by Mr. B.S. Thind, learned Brief Holder for the State.

Issue notice to the respondent no.2. Steps to be taken within a week.

List this case on 22.08.2022 after fresh.

(Alok Kumar Verma, J.) 05.07.2022

JKJ/Pant