CRLR/265/2020
2021 Latest Caselaw 2307 UK

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                                      CRLR No. 265 of 2020
                                      Hon'ble R.C. Khulbe, J.

Mr. B.D. Pande, learned counsel for the revisionist.

Mr. Deepak Bisht, learned Brief Holder for the State.

Mr. Lalit Belwal, learned counsel for the private respondent.

Heard the matter through video conferencing.

This criminal revision is preferred against the judgment and order dated 19.02.2020, passed by Additional Sessions Judge, Haldwani in criminal appeal no. 159 of 2017, Manoj Kapil vs. State and others.

Admit.

Summon the LCR.

of 2020.

(R.C. Khulbe, J.) 08.07.2021 Parul