CRLA/120/2021
2021 Latest Caselaw 1396 UK

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                                      CRLA No.120 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Ahrar Baig, learned counsel for the appellant.

Mr. V.S. Rathore, learned AGA for the State. Heard.

This appeal is directed against the judgments and orders dated 21.08.2019/08.03.2021 passed by learned 2nd Addl. Sessions Judge, Kashipur, District Udham Singh Nagar, in Session Trial No.160 of 2010, 'State vs. Rijwan @ Boby and others.

Admit.

List this matter on 11.05.2021 along with CRLA No.479 of 2019.

In the meantime, learned counsel for the State will file objection to the bail application (IA No.1 of 2021).

(R.C. Khulbe, J.) 07.04.2021 BS