RAJ BALA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Both these writ petitions have arisen out of a common theme hence are taken up together for considering the applications moved by the State in either of them.

(2.) Clma No. 14999/2017 has been moved with the prayer to vacate the order of arrest stay dated 05.01.2015 while CLMA No. 14998/2017 has been moved seeking to vacate the order dated 04.3.2015 pertaining to the arrest stay and order dated 20.4.2015 pertaining to the stay of the prosecution against Smt. Rajbala.

(3.) Incident allegedly occurred on 05.8.2014 at the outside of the gate of Roorkee sub-jail from where the Cheenu Pandit had to be released. It seems that Mr. Pandit is the arch-rival of Mr. Sunil Rathi (the son of Mrs. Rajbala) who is undergoing incarceration as a convict in many a cases.