HARPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS is Recall Application No. 1026 of 2011, moved on behalf of the petitioner seeking recall of order dated 20.12.2011, whereby this court has dismissed the petition under section 482 of Cr.P.C., in the light of the order dated 11.01.2011, passed by the Apex Court in Vikas Kumar Roorkewal vs. State of Uttarakhand in Transfer Petition (criminal) no. 29 of 2008.

(2.) HEARD learned counsel for the parties.

(3.) AN Application No. 4615 of 2011, was moved on behalf of the State to hear, and dispose of the petition under section 482 of Cr.P.C., at the earliest, so that the case may be transferred to the competent Court of jurisdiction at Delhi, in pursuance to the order passed by the Apex Court, on 11.01.2011.