WPCRL/2029/2022
2022 Latest Caselaw 3517 UK

SL.             Office Notes,
No.   Date   reports, orders or                  COURT'S OR JUDGE'S ORDERS
              proceedings or
               directions and
             Registrar's order
              with Signatures
                                  WPCRL No. 2029 of 2022
                                  Shri Sanjaya Kumar Mishra, J.

Mr. Anand Kumar Pandey, learned counsel for the petitioner.

Mr. J. S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State of Uttarakhand.

The Registry is directed to examine, if an application filed under Article 227 of the Constitution of India or a revision application filed under Section 399 read with Section 397 of the Code of Criminal Procedure, 1973 is maintainable against the judgment impugned.

After taking appropriate instructions, list this matter on 09.11.2022 before appropriate assigned Bench.

(Sanjaya Kumar Mishra, J.) 03.11.2022 (Grant urgent certified copy of this order, as per Rules) A/-