SAMIR THAPAR & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since all these petitions arise out of a common complaint and facts are also common, therefore, all these petitions are clubbed together and are being decided by a common judgment. Criminal Misc. Application (C-482) No. 635 of 2017 shall be the leading petition.

(2.) Prayer made in Criminal Misc. Application (C-482) No. 635 of 2017 and Criminal Misc. Application (C-482) No. 798 of 2017 is as follows:

(3.) Prayer made in Criminal Misc. Application (C-482) No.1114 of 2017 and Criminal Misc. Application (C-482) No. 620 of 2017 is as follows: