CRLA/134/2013
2021 Latest Caselaw 1286 UK

                      Office Notes,
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         Date                                         COURT'S OR JUDGES'S ORDERS
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      01.04.2021                        CRLA No. 134 of 2013
                                        Hon'ble Raghvendra Singh Chauhan, C.J.
                                        Hon'ble Alok Kumar Verma, J.

Mr. D.C.S. Rawat, learned counsel for the appellant.

Mr. Amit Bhatt, Deputy Advocate General with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State.

For the reasons stated, this Court does not find any merit in the appeal. Therefore, the criminal appeal is hereby dismissed.

Detailed judgment to follow.

(Alok Kumar Verma, J.)(Raghvendra Singh Chauhan, C.J.) 01.04.2021 01.04.2021

Mamta/Neha