KAILASH CHANDRA KAPRI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) IA No. 113192/2026, i.e., application seeking impleadment is allowed. Accordingly, the State of Uttarakhand through its Principal Secretary, Home Department is impleaded as respondent no.6.

(2.) Cause title be amended accordingly.

(3.) The petitioner, a police officer is facing trial for the offence punishable under Ss. 147, 323 and 504, respectively, of the Indian Penal Code (for short, "the IPC") and Sec. 120 of the Railway Act.