SUBHASH CHAND Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) ADMIT Issue notice call for lower court's record.'

(2.) MEANWHILE , the order under revision shall remain stayed the revisionists subhash Chand S/o. Shri Mullhas Singh and Jamshed S/o. Late Shri Ashraf be re­leased on bail on the same terms and con­ditions on which they were on bail during the pendency of criminal Appeal No. 20 of 1998 before the court of Additional Dis­trict and Sessions Judge Roorkee.