TARUN VIJAY Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This is a writ petition filed in public interest.

(2.) We have heard the learned counsel for the petitioner and the learned Advocate General for the State.

(3.) Learned counsel for the petitioner would draw our attention to a judgment of the Hon'ble Supreme Court in the case of Abhay Singh vs. State of Uttar Pradesh & others, 2013 15 Scale 26.