LAWS(SC)-2019-7-154

PRADEEP SINGH BISHT Vs. STATE OF UTTARAKHAND

Decided On July 19, 2019
Pradeep Singh Bisht Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have read and considered the order of the High Court impugned in the present appeals.

(3.) We have heard learned counsels for the parties.