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CRLA/199/2015
2021 Latest Caselaw 387 UK

Citation : 2021 Latest Caselaw 387 UK
Judgement Date : 22 February, 2021

Uttarakhand High Court

CRLA/199/2015 on 22 February, 2021

CRLA No. 199 of 2015
Hon'ble Raghvendra Singh Chauhan, C.J.
Hon'ble Alok Kumar Verma, J.

Mr. M.S. Pal, learned Senior Advocate assisted by Mr. Sachin, learned Advocate for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General assisted by Mr. Rakesh Kumar Joshi, learned Brief Holder for the State.

For the reasons stated above, this Court does not find any merit in the appeal. Therefore, the criminal appeal is hereby dismissed.

Detailed judgment to follow.

(Alok Kumar Verma, J.) (Raghvendra Singh Chauhan, C.J.) 22.02.2021 JKJ/Neha

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