CRLA/145/2021
2021 Latest Caselaw 1549 UK

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                                  CRLA No.145 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Parikshit Saini, learned counsel for the appellant.

Mr. T.C. Aggarwal, learned Dy.A.G. along with Ms. Lata Negi, learned B.H. for the State.

The court fee has already been paid. Hence, the defect is overruled.

Heard.

This criminal appeal is directed against the judgment and order dated 23.03.2021, passed by the Special Sessions Judge, Bageshwar, in Special Session Trial No.28 of 2019, 'State vs. Sandeep Kumar'.

Admit.

Summon the LCR.

Bail application has also been moved.

List the matter on 28.05.2021. In the meantime, State will file objections to the bail application, if any.

(R.C. Khulbe, J.) 20.04.2021 BS