TREPAN SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to the entire criminal proceedings of Special Sessions Trial No.03 of 2018, State vs. Trepan Singh Rana, pending in the court of Special Judge, Vigilance/First Additional Sessions Judge, Dehradun.

(2.) In the special sessions trial, on 4/8/2018, charges were ordered to be framed against the petitioner under Ss. 7 read with 13(1)(d) and Ss. 13(2) of the Prevention of Corruption Act, 1988 (for short, "the Act"). The order dtd. 4/8/2018 was challenged by the petitioner before this Court in Criminal Revision No. 250 of 2018, Trepan Singh Rana vs. State and others (for short, "revision"), which was decided by this Court on 12/1/2021. This order was further challenged by the petitioner in SLP (Crl.) No.2659 of 2021, Trepan Singh Rana vs. the State of Uttarakhand. The SLP was dismissed as withdrawn with the liberty to the petitioner to avail such other remedies as may be available under the law.

(3.) Facts necessary to appreciate the controversy has already been narrated by this Court in the revision. In para 3, the Court reproduced it as hereunder:-