SUNIL RATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is presently lodged in District Jail, Dehradun as he is presently under trial in many cases and in one case, according to the learned Deputy Advocate General, he has been convicted for life imprisonment.

(2.) The petitioner has filed the present writ petition with the following prayers:-

(3.) Award cost of the petition."