CRLR/748/2022
2025 Latest Caselaw 5047 UK

Uttarakhand High Court

CRLR/748/2022 on 28 October, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

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


                                      CRLR No. 748 of 2022
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Hoshiyar Singh Bisht, party in person.

2. Mr. J.S. Virk, learned Deputy Advocate General with Mr. Himanshu Sain, learned Brief Holder for the State.

3. Ms. Manisha Bhandari, learned counsel for the respondents.

4. Ms. Manisha Bhandari, learned counsel for the respondents, advanced her arguments by placing reliance to the judgment of Apex Court in the case of Amanullah Vs. State of Bihar (2016) 6 SCC 699 by referring paragraphs 18 to 24. In addition to this, she has also placed reliance on the judgment of Hon'ble Supreme Court in the case of Akalu Ahir and others Vs. Ramdeo Ram (1973) 2 SCC 583.

5. By referring the aforesaid judgments, Ms. Manisha Bhandari, learned counsel for the respondents submits that present revisionist is not at all victim and as such, he has no locus standi to file the appeal against acquittal.

6. Mr. J.S. Virk, learned Deputy Advocate General for the State apprised to this Court that the direction issued by the Division Bench of this Court in paragraph 99 (a) in the case of Narayan Dutt Bhatt Vs. Union of India has been stayed by Hon'ble Supreme Court in SLP (Civil) No. 43990 of 2019.

7. During the course of arguments, Mr. Shiv Prakash Pandey, learned counsel, put his appearance on behalf of the revisionist and filed Vakalatnama.

8. Mr. Shiv Prakash Pandey, learned counsel for the revisionist prays for and is granted a month's time to place certain case laws on the issue.

9. List on 25.11.2025.

(Rakesh Thapliyal, J.) 28.10.2025 SKS