CRLA/112/2021
2021 Latest Caselaw 1284 UK

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                                      CRLA No.112 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Mohd. Safdar, learned counsel for the appellant.

Ms. Manisha Rana Singh, learned A.G.A. for the State.

Heard.

This appeal is directed against the judgment and order dated 09.03.2021 passed by learned Additional District Judge/FTC, Roorkee, Haridwar in Special Session Trial No. No.37/2017, "State Vs. Indrajeet".

Admit.

Summon the LCR.

Bail application has been moved. List the matter on 07.05.2021. Meanwhile, State may file objections to the bail application, if any.

(R.C. Khulbe, J.) 01.04.2021 Sukhbant