CRJA/42/2021
2021 Latest Caselaw 2427 UK

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                                  CRJA No.42 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Amit Bhatt, learned Dy.A.G. along with Mr. Pankaj Joshi, learned B.H. for the State.

This is an appeal received from jail against the judgment and order dated 05.04.2021 passed by the Addl. Sessions Judge/FTC, Roorkee, Haridwar, in S.S.T. No.134 of 2019, State v. Anwar.

Admit.

Summon the LCR.

Ms. Lovely Grower, learned counsel, next on list, is hereby appointed amicus curiae in the matter on behalf of the appellant to assist the Court. Registry to prepare the paper book and supply the same to the amicus curiae, as per rules.

List thereafter.

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