CRLR/97/2021
2021 Latest Caselaw 1351 UK

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                                      CRLR No.97 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Lokendra Dobhal, learned counsel for the revisionist.

Mr. Siddhartha Bisht, learned B.H. the State.

Heard.

This revision is directed against the judgment and order dated 04.01.2021 passed by learned Sessions Judge, Tehri Garhwal, in Session Trial No.10 of 2020, 'State vs. Jeet Singh and others'.

Admit.

Issue notice to respondent no.2. Steps be taken within a week. Learned counsel for the State prays for and is granted four weeks' time to file counter affidavit.

List this matter on 06.05.2021. In the meantime, if any, exemption application is moved by the accused before the concerned court, the concerned court will consider the same preferably.

(R.C. Khulbe, J.) 06.04.2021 BS