JASDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) REJOINDER affidavit filed today by Sri Prashant Khanna along with his Vakalatnama, are kept with the record.

(2.) BY means of this petition, moved under Section 482 Cr.P.C., a prayer has been advanced to quash the order dated 29.6.2007 as well as the entire proceedings of criminal complaint case no.287 of 2007, titled as "Sarvanand Thakur Vs. Jasdeep Singh and others".

(3.) LEARNED counsel for the petitioners has apprised the Court that now petitioner no.3-Kulwant Singh is no more, hence this petition filed on his behalf is hereby abated while the decision is being rendered for rest of the accused.