SOKENDRA PAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks following reliefs, among others:

(2.) When the writ petition was taken up for admission on 05.06.2015, interim relief was granted to the petitioner. Relevant portion of the order dated 05.06.2015, passed by a co-ordinate bench of this Court, is reproduced as under:

(3.) Learned Brief Holder for the State submitted that no report has been received by him as to whether the petitioner has criminal history or not, the investigation of the case is under progress and it will take sometime to complete the same. He also submitted that interim order is already there in favour of the petitioner and the same is being obeyed.