SUMEET SOFAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant, by means of present application under Section 482 Cr.P.C., seeks following reliefs:

(2.) The beauty of present judicial system is that everybody is assured of a fair hearing howsoever bogus his litigation may be. But, that is at the cost of other litigants. Mother earth has limited resources. If major chunk of the same is consumed by the monsters, very little is left for the angels.

(3.) Having a look at the petition, the grounds enumerated therein are as follows: