Citation : 2021 Latest Caselaw 5272 UK
Judgement Date : 21 December, 2021
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
CRLR No.410 of 2021
Hon'ble R.C. Khulbe, J.
Mr. Vikas Kumar Guglani, learned counsel for the revisionists.
Mr. Deepak Bisht, learned B.H. for the State. Heard.
This criminal revision is preferred against the judgment and order dated 16.11.2015 passed by ACJM, Kashipur, District U.S. Nagar, in Criminal Case No. 1124 of 2015 as well as order dated 25.11.2021 passed by the 1st Addl. Session Judge, U.S. Nagar in Criminal Appeal No. 229 of 2015, Nasir and others vs. State of Uttarakhand.
Admit.
Summon the LCR.
List this matter on 10.01.2022 after fresh for hearing the bail application (IA No.1 of 2021).
(R.C. Khulbe, J.) 21.12.2021 BS
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