LAWS(UTN)-2009-12-26

GANESH SINGH NAGARKOTI Vs. STATE OF UTTARAKHAND

Decided On December 02, 2009
Ganesh Singh Nagarkoti Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) MR . B.D. Upadhyay, learned Counsel for the Applicant/Petitioner.

(2.) MR . Prabhakar Joshi, learned Brief Holder for the State of Uttarakhand/ Respondent No. 1.

(3.) HEARD learned Counsel for the parties and with the consent of both the parties, present petition is being heard and decided finally today.