Uttarakhand High Court

CRLR/461/2024 on 15 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                  COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  CRLR No.460, 461, 462, 463, 464, 465, 466, 467, 468,
                                  469, 470, 471, 472, 473, 474, 475, 476, 477, 478, 479,
                                  480 and 481 all of the year 2024.
                                  Hon'ble Pankaj Purohit, J.

Ms. Neeti Rana, Advocate for the revisionist(s).

2. Mr. B.C. Joshi, A.G.A. with Ms. S.B. Dobhal, B.H. for the State.

3. Learned counsel for the revisionist(s) submits that this set of criminal revisions have rendered infructuous for the reasons that the revisionists have been acquitted by the trial court vide judgment and order dated 17.05.2024, passed by learned Special Judge (Prevention of Corruption Act, 1988)/IInd Additional Sessions Judge, Haldwani, District Nainital in Special Sessions Trial No.06 of 2017, State Vs. Rajiya Ram and others, under Sections 409, 467, 468, 420, 477-A, 471 and 120-B r/w Section 7, Section 13(1)(c) r/w Section 13(2) of Prevention of Corruption Act, 1988.

4. In such view of the matter, these criminal revisions are rendered infructuous.

5. Accordingly these criminal revisions are dismissed as infructuous.

(Pankaj Purohit, J.) 15.07.2025 SK