VIKRAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973, filed by the applicants-victims, to expedite the proceedings of Criminal Case No. 2125 of 2021, 'State vs. Neeraj and Other', pending before the court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar for the offence under Ss. 452, 323, 504 and 427 of I.P.C.

(2.) On 28/6/2022, the learned counsel for the State requested twenty four hours time to get instructions.

(3.) Heard Mr. Pranav Singh, the learned counsel for the applicants and Mr. Pratiroop Pandey, the learned A.G.A. for the State.