CRLR/168/2021
2021 Latest Caselaw 2466 UK

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                                  CRLR No. 168 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Gaurav Singh, learned counsel for the revisionist.

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

Heard the matter through video conferencing.

This criminal revision is preferred against the judgment and order dated 23.06.2021, passed by Additional District & Sessions Judge/Special Judge (POCSO) Haridwar in Criminal Appeal No. 80 of 2021, Shariq vs. State of Uttarakhand.

Admit.

Issue notice to the private respondent.

Steps within seven days. Summon the LCR.

List the matter on 18.08.2021. Objection, if any, in the meantime.

(R.C. Khulbe, J.) 16.07.2021 Parul