LAWS(UTN)-2024-2-41

SUNIL KUMAR Vs. STATE OF UTTARAKHAND

Decided On February 22, 2024
SUNIL KUMAR Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

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

(2.) A joint compounding application (IA No. 1 of 2024) has been filed along with the affidavits.

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