C482/397/2017
2023 Latest Caselaw 1853 UK

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                               C 482 No. 397 and 19 of 2017
                               Hon'ble Rakesh Thapliyal, J.

C 482 No. 397 of 2017

1. Mr. Aditya Singh, learned counsel for the petitioner.

2. Mr. G.S. Sandhu, learned Sr. Advocate / Government Advocate assisted by Mr. B.P.S. Mer, learned Brief Holder for the State / respondent nos. 1 and 2.

3. Mr. Vipul Sharma, learned counsel for the respondent no. 3.

C 482 No. 19 of 2017

4. Mr. Vipul Sharma, learned counsel for the petitioner.

5. Mr. G.S. Sandhu, learned Sr. Advocate / Government Advocate assisted by Mr. B.P.S. Mer, learned Brief Holder for the State / respondent nos. 1.

6. Mr. Aditya Singh, learned counsel for the respondent no. 2.

7. In both the petitions, arguments of both the parties are going on but could not be concluded.

8. Hence, list both the cases tomorrow.

9. Till next date of listing, the trial court is directed not to pronounce the judgment in respect of Criminal Case No. 1546 of 2015 (State Vs. Gurdayal Singh Saini and others) pending in the court of Addl. Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar.

10. Registry is directed to communicate this order to the court concerned today itself.

(Rakesh Thapliyal, J.) 17.07.2023 SKS