TABBASUM Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision is directed against the judgment and order 07.04.2017 passed by the learned IInd Additional District Judge, Roorkee, Haridwar, in Criminal Revision No. 499 of 2015 "Majahid Vs. State of Uttarakhand", whereby the criminal revision filed by the respondent no. 2, against the order dated 25.08.2015, has been allowed by the learned IInd Additional Sessions Judge, Roorkee, Haridwar. The learned IInd Additional Sessions Judge, Roorkee remanded the matter back to the Magistrate and directed him to decide the application afresh.

(3.) Heard learned counsel for the parties and perused the lower court's record.