SHANKAR LAL TRIPATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A Criminal Case No.696 of 2021, "State of Uttarakhand vs. Arun Bisht and Others", is pending before the court of Judicial Magistrate, Rishikesh, District Dehradun under Sec. 406 and Sec. 506 of the Indian Penal Code, 1860.

(2.) Heard Mr. Gaurav Kandpal, learned counsel for the applicant and Mr. Virendra Singh Rawat, learned Assistant Government Advocate for the respondent no.1.

(3.) Mr. Gaurav Kandpal, Advocate, appearing for the applicant - informant aged about 78 years, is requesting to direct the Judicial Magistrate to conclude the said criminal case as expeditiously as possible.