CRLR/419/2021
2021 Latest Caselaw 5324 UK

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                                  CRLR No.419 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Sanjay Kumar, 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 25.01.2021 passed by learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Case No.4505 of 2019, "State Vs. Bholu @ Sameem & others" as well as order dated 18.11.2021 passed by the learned First Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No.27 of 2021 "Taslim & another Vs. State of Uttarakhand".

Admit.

Summon the LCR.

List the matter on 13.01.2022 for hearing on the bail application.

Meanwhile, State may file objections, if any.

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