CRLR/197/2021
2021 Latest Caselaw 3150 UK

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                                  CRLR No.197 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Bharat Singh, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

This revision is directed against the judgment and order dated 01.06.2019 passed by the Special Judge (POCSO)/Addl. Session Judge, Haridwar, in criminal misc. application No. 24 of 2019, 'State Vs. Subham.

Since, the revision is time barred, hence, the delay condonation application (IA No.1 of 2021) has been moved to condone the delay.

Issue notice the respondent no.2. Steps be taken within a week. List this matter on 07.10.2021.

(R.C. Khulbe, J.) 17.08.2021 BS