B.S. JUDGE Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) CRMA No. 19/2011

(2.) Heard on the restoration application MCRC No. 12 of 2011 supported by an affidavit, whereby the order dated 3.11.2009, passed by this Court, dismissing the instant petition under Section 482 Cr.P.C. for non-prosecution, is sought to be recalled.

(3.) The restoration application is allowed on the condition that the petitioner shall argue on the merits of the petition under Section 482 CrPC today. The petition under Section 482 CrPC stands restored to its original number.