CRLA/224/2021
2021 Latest Caselaw 2395 UK

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                                      CRLA No. 224 of 2021
                                      Hon'ble R.C. Khulbe, J.

Ms. Shruti Joshi, learned counsel for the appellant.

Mr. Kuldeep Singh, learned A.G.A. for the State.

Heard the matter through video conferencing.

This appeal is preferred against the judgment and order dated 21.06.2021, passed by the Special Judge, POCSO, Tehri Garhwal, in SST No. 36 of 2019, State vs. Awaal Nath.

Admit.

Summon the lower court record. List thereafter.

(R.C. Khulbe, J.) 13.07.2021 Parul