CRLR/420/2021
2021 Latest Caselaw 5319 UK

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                                  CRLR No.420 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Gaurav Singh, learned counsel for the revisionists.

Mrs. Manisha Rana Singh, learned A.G.A. along with Ms. Meena Bisht, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 20.03.2017 passed by learned Judicial Magistrate 1st, Roorkee, District Haridwar in Case No.3178/2014, "State Vs. Veer Singh and another" as well as order dated 28.10.2021 passed by the learned 4th Additional Sessions Judge, Haridwar in Criminal Appeal No.55 of 2017 "Veer Singh & another Vs. State of Uttarakhand".

Admit.

Summon the LCR.

List the matter on 12.01.2022 for hearing on the bail application.

(R.C. Khulbe, J.) 23.12.2021 Sukhbant