HARMEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973.

(2.) Heard Mr. M.K. Ray, learned counsel for the applicant and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

(3.) Mr. M.K. Ray, the learned counsel for the applicant/informant/victim submitted that the applicant-victim had earlier filed an application under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the concerned court to decide the Sessions Trial No. 92 of 2017, 'State of Uttarakhand Vs. Nitant Baba and others', under Ss. 302, 506 of IPC and under Sec. 25 of the Arms Act.