CRLR/161/2021
2021 Latest Caselaw 2312 UK

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                                  CRLR No.160 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Mani Kumar, learned counsel for the revisionist.

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 revision is preferred against the judgment and order dated 15.02.2021 passed by learned Special Judge, POCSO in criminal case no.16 of 2021, Rajesh Vs. State of Uttarakhand.

Admit.

Summon the LCR.

Issue notice to respondent no.2. Steps to be taken within seven days. List the matter on 02.08.2021. Meanwhile, State will file objections.

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