VIKAS WALIA Vs. STATE OF UT, CHANDIGARH

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) This order shall dispose of CRR Nos.1061, 1064, 1065, 1066 of 2020 as identical controversy is involved for consideration in all these revision petitions.

(3.) The petitioner in all the four revision petitions has challenged order dtd. 6/7/2020 passed separately in four matters, by the learned Additional Sessions Judge, Chandigarh.