PARVAIZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present writ petition has been filed, seeking the following reliefs:-

(3.) The writ petition was listed on 08.05.2018. Learned counsel for the petitioner made a statement on that day that the deceased has not left any suicide note, as alleged by the prosecution, and learned State Counsel was directed to place the copy of suicide note, if any, before this Court on 11.05.2018.