CWP/2805/2019
2021 Latest Caselaw 1083 HP

CWP No.2805 of 2019

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12.02.2021 Present: Mr. S.D. Vasudeva, Advocate, for the

petitioner.

Mr. Hemant Vaid & Mr. Arvind Sharma, Additional Advocates General, with Mr. Raju

Ram Rahi and Mr. Amit Dhumal, Deputy Advocates General, for the respondents-State. (Through Video Conferencing)

The learned Additional Advocate General

submits that judgment dated 30.06.2020 passed by the

Hon'ble Apex Court in Special Leave to Petition (Crl.)

No.7369 of 2019, titled Satish @ Sabbe Versus The State of

Uttar Pradesh, is not applicable to the instant case,

whereas the learned counsel for the petitioner submits

that the case in hand is squarely covered by the aforesaid

judgment. The matter needs to be heard.

Accordingly, list this matter after winter

vacation before the appropriate Bench.

Jyotsna Rewal Dua Vacation Judge February 12, 2021 raman/himalvi