CRLA/45/2021
2021 Latest Caselaw 492 UK

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                                  CRLA No.45 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Mohd. Umar, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the applicant.

Mrs. Pushpa Bhatt, learned DAG with Mr. Siddhartha Bisht, learned B.H. for the State.

This appeal is directed against the judgment dated 12.02.2021 passed by the First Addl. Sessions Judge, Roorkee, District Haridwar in S.S.T. No.6 of 2018, State v. Ovesh.

Admit.

Summon the LCR.

List on 16.03.2021 for hearing on the bail application.

(R.C. Khulbe, J.) 25.02.2021 Rdang