RAJPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant revision is preferred against the following:-

(2.) Heard learned Amicus Curiae and learned State Counsel and perused the record.

(3.) Instant revision was once dismissed by this Court on 12/4/2019, but the order dtd. 12/4/2019 was challenged by the revisionists before the Hon'ble Supreme Court in Criminal Appeal No.512 of 2020, Rajpal and Others Vs. State of Uttarakhand ("the Criminal Appeal"). The Criminal Appeal was allowed by the Hon'ble Supreme Court on 7/8/2020 and the matter was remanded to this Court for fresh hearing. The order dtd. 12/4/2019, passed by this Court was set aside.