C482/287/2022
2022 Latest Caselaw 3669 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  C482 No. 287 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Sandeep Kothari, Advocate, for the applicant.

Mrs. Mamta Joshi, Brief Holder, for the State of Uttarakhand.

Learned Brief Holder will complete the instructions in the matter, as to whether the impugned order passed by the Magistrate concerned on 6th September, 2019, happens to be in violation of the judgment of the learned Single Judge dated 21st August, 2019, so far it relates to the presentation of Criminal Misc. Case, when it was earlier disposed of with the direction issued, that the Court concerned for the committal of the case to the Court of Sessions, where the Criminal Case is already pending, committal has been denied.

List this case in the next week. By that time, the learned Brief Holder, will complete the instructions and make necessary statement accordingly.

(Sharad Kumar Sharma, J.) Dated 16.11.2022 Shiv