CRLA/217/2021
2021 Latest Caselaw 2296 UK

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                                  CRLA No.217 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Kishore Rai, 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 this matter through video conferencing. This criminal appeal is preferred against the judgment and order dated 05.02.2021 passed by learned District & Sessions Judge/ FTC/ Special Judge POCSO, Champawat in SST. No.43 of 2019, State Vs. Narendra.

Admit.

Summon the LCR.

Bail application (IA/1/2021) has also been moved.

List the matter on 10.08.2021. Meanwhile, State will file objections.

(R.C. Khulbe, J.) 07.07.2021 Sukhbant