VINOD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed by the applicant-accused, namely, Vinod, under Sec. 482 of the Code of Criminal Procedure, 1973, with the following main reliefs:-

(2.) Heard Mr. Shariq Khurshid, the learned counsel holding brief of Mr. Gaurav Singh, the learned counsel for the applicant and Mr. S.T. Bhardwaj, the learned Deputy Advocate General for the State.

(3.) On 5/8/2022, the learned counsel for the applicant-accused had requested to grant benefit of the Judgment of the Hon'ble Supreme Court, passed in Satender Kumar Antil (Supra).