SPLA/6/2021
2021 Latest Caselaw 544 UK

Citation : 2021 Latest Caselaw 544 UK
Judgement Date : 26 February, 2021

Uttarakhand High Court

SPLA/6/2021 on 26 February, 2021

SPLA No.132 of 2020
With
GA No.83 of 2020
Hon'ble R.C. Khulbe, J.

Mr. A.K. Sah, learned A.G.A. along with Mr. Balvindra Singh, learned Brief Holder for the State/ appellant.

Heard.

This appeal is directed against the judgment and order dated 22.02.2020 passed by learned Special Sessions Judge, Almora Dehradun in S.T. No.8 of 2019, State Vs. Surendra Singh Rawat and another, whereby the learned Special Sessions Judge acquitted the respondent u/s 504 & 506 IPC and 3(1)(r) & (s) SC&ST Act.

Special leave to appeal application u/s 378(4) Cr.P.C. has been moved, in which, sufficient grounds have been shown.

Accordingly, leave to appeal application is allowed. Leave is granted.

Admit.

Issue notice to respondents. Steps be taken within seven days. Summon the LCR.

List thereafter.

(R.C. Khulbe, J.) 19.08.2020 Balwant/ Sukhbant

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