CRLR/668/2025
2025 Latest Caselaw 5410 UK

Uttarakhand High Court

CRLR/668/2025 on 10 November, 2025

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                               CRLR No.668 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. Vikas Kumar Guglani, learned counsel for the revisionist.

2. Mr. Bhaskar Chandra Joshi, learned AGA for the State.

3. Mr. Rishabh Bisht, learned counsel for respondent nos.2 & 3.

4. Today again learned counsel for the revisionist placed reliance upon a judgment of Hon'ble Apex Court reported in (2022)14 Supreme Court Cases 531, Ramgopal and Another vs. State of Madhya Pradesh and emphasised para 18 of this judgment. He submits that the matter may be considered in the light of this judgment; whereas learned State counsel makes a submission that this cannot be applied and if any relevance is sought, the parties needs to approach the Apex Court itself.

5. Learned State counsel seeks one week's time to file objection in this regard.

6. List on 18.11.2025 for final hearing.

(Ashish Naithani, J.) 10.11.2025 Arti