SEEMA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973, to direct the District and Sessions Judge, Dehradun to expedite the Interim Relief Application of the present applicant ' revisionist, pending in Criminal Revision No.124 of 2022, 'Smt. Seema Devi vs. State'.

(2.) Heard Mr. B.S. Adhikari, learned counsel for the applicant and Mr. Pratiroop Pandey, learned AGA for the State.

(3.) The learned counsel for the State has no objection.