PANKAJ PUROHIT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Vinod Sharma, Advocate for the revisionist and Sri M.A. Khan, Brief Holder for the State/Respondent No. 1.

(2.) BY way of this criminal revision, the prayer has been advanced to expunge the remark made by this Court on dated 12.7.2006 in criminal bail application No. 347 of 2005, Smt. Jasbeer Kaur and Anr. v. State. The said bail application arose out of the criminal case No. 193 of 2004 Under Section 302, 201/34 Indian Penal Code, P.S. Laxman Jhula, District Pauri Garhwal.

(3.) TAKING notice of the every effort, which the applicant -Sri Pankaj Purohit made for the compliance of order passed by this Court, this Court is of the view that the above remarks made by this Court against the applicant are liable to be expunged.