Uttarakhand High Court
State vs Sompal on 10 December, 2013
Author: V.K. Bist
Bench: V.K. Bist
C407 No. 29 of 2013 Hon'ble V.K. Bist, J. Mr. Sanjeev Singh, Advocate, present for the petitioner. Mr. Vijay Khanduri, Brief Holder, present for the State. Heard. Issue notice to respondent no. 2
returnable at an early date.
List after service of notice on the respondent no. 2.
Considering the submission of learned counsel for the petitioner, and also considering the letter of Rakesh Kumar Verma, Advocate, addressed to Registrar of High Court of Uttarakhand, it is directed that till the next date of listing, further proceedings of criminal case no. 529 of 2013, State vs. Sompal, pending in the court of Addl. Chief Judicial Magistrate, Laksar, Haridwar, (pertaining to case crime no. 5 of 2013, relating to offences punishable under section 379, 504, 506, 427 IPC, P.S. Laksar, District Haridwar) shall remain stayed.
(V.K. Bist, J.) Parul 10.12.2013