JAIPAL Vs. STATE OF UT

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Cr.P.C. for release of original driving licence of the appellant.

(2.) Learned counsel for the applicant-appellant as well as U.T. Chandigarh, have stated that instead of deciding the present application, main appeal may kindly be heard and decided. It is submitted that both the counsel are prepared to argue the appeal.

(3.) In view of the same, the present application is disposed of with the observation that the main appeal is taken up on Board today itself for final disposal. Main case