CRLA/214/2021
2021 Latest Caselaw 2240 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                  COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No. 214 of 2021
                                  With
                                  IA No. 1 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Pushpa Joshi, learned Senior Counsel assisted by Ms. Chetna Latwal, learned counsel for the appellant.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.

Heard the matter through video conferencing.

This appeal is preferred against the judgment and order dated 22.06.2021, passed by the Additional Sessions Judge/FTC, Hardiwar in Sessions Trial No. 119 of 2017, State vs. Burhan and another.

Admit.

Summon the lower court record. List the matter on 29.07.2021. In the meantime, learned counsel for the State to file objection against the bail application.

(R.C. Khulbe, J.) 05.07.2021 Parul