CRLR/165/2021
2021 Latest Caselaw 2419 UK

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                                  CRLR No.165 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Rajendra Arya, learned counsel for the revisionist.

Mr. J.S. Virk, learned Dy.A.G. for the State.

Mr. Deeep Chandra Joshi, learned counsel for the private respondents.

This criminal revision is preferred against the judgment and order dated 11.01.2021, passed by learned Addl. Sessions Judge/Special Judge (POCSO), Haridwar in criminal miscellaneous case no.1 of 2021, "Smt. Smt. Sarvari vs. Mahraban and others.

Admit.

Summon the LCR.

List this matter on 16.08.2021. Meanwhile, learned counsel for the respondents will file objection.

(R.C. Khulbe, J.) 14.07.2021 BS