CRLR/315/2021
2021 Latest Caselaw 5301 UK

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                                  CRLR No.315 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. T.P.S. Takuli, learned counsel for the revisionist.

Mr. Deepak Bisht, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 23.10.2021 passed by learned Fast Track Court/Additional District Judge/Special Judge (POCSO), Haldwani, District Nainital in Special Sessions Trial No. 31 of 2018, "State Vs. Naveen Chandras".

List the matter on 16.02.2022. Meanwhile, State will seek instructions. No further opportunity shall be granted.

(R.C. Khulbe, J.) 22.12.2021 Nahid