MANOJ SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to order framing charge dtd. 30/3/2022, passed in Sessions Trial No.156 of 2018, (Case Crime No.3652 of 2009), State Vs. Manoj Saxena, by the court of Special Sessions Judge, Udham Singh Nagar ('the case'). The revision is delayed. Delay Condonation Application IA No.6 of 2024 has been filed.

(2.) Heard on the delay condonation application.

(3.) Having considered, the delay in filing the revision is condoned.