LAWS(UTN)-2022-11-7

RANVEER SINGH Vs. STATE OF UTTARAKHAND

Decided On November 02, 2022
RANVEER SINGH Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) Facts necessary to appreciate the controversy briefly stated are as follows:-