BACHE SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Lalit Sharma, Advocate, present for the applicant.

(2.) Mr. M.A. Khan, learned Deputy Advocate General, with Mr. Rakesh Kunwar, learned Brief Holder, for the State of Uttarakhand.

(3.) The inherent powers of this Court under Section 482 CrPC have been invoked by the present applicant. The order impugned is order dated 05.05.2011, which has been passed by the 3rd Additional District Judge, Rudrapur, District- Udham Singh Nagar in Criminal Appeal No. 145 of 2010 (Bache Singh Bisht Vs. State of Uttarakhand). The appellate court vide order dated 05.05.2011 rejected the application of the prosecution filed under Section 321 CrPC for withdrawal of the prosecution. Aggrieved, the applicant has filed the present application under Section 482 CrPC before this Court.