NAGENDRA SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Vinod Sharma, counsel for the applicant and A.G.A. for the State.

(2.) BY the present application filed under Section 482 of the Code of Criminal Procedure, applicant has prayed for following relief:

(3.) THE proper course will for the applicant to approach the Senior Superintendent of Police, who shall pass appropriate orders for further investigation in accordance with the provisions of the Code of Criminal Procedure.