SPLA/40/2021
2021 Latest Caselaw 1426 UK

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                                      SPLA No.40 of 2021
                                      With
                                      CRLA No.126 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Ghanshyam Joshi, learned counsel for the appellant.

This appeal is directed against the judgment and order dated 04.07.2019 passed by learned Addl. Judicial Magistrate 3rd, Dehradun, in Criminal Case No.2651 of 2013, Ali Hasan vs. Imran.

Since, the appeal is time barred, accordingly, delay condonation application has been moved.

Issue notice to respondent. Steps within seven days by registered post acknowledgement due.

List after service.

(R.C. Khulbe, J.) 08.04.2021 BS