CRLR/178/2020
2021 Latest Caselaw 2470 UK

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                                  CRLR No.178 of 2020
                                  Hon'ble R.C. Khulbe, J.

Mr. Akram Parvez, learned counsel holding brief of Mr. Sandeep Kothari, learned counsel for the revisionist.

Mr. Subhash Tyagi Bhardwaj, learned Dy.A.G. for the State.

Heard this matter through video conferencing. This criminal revision is preferred against the judgment and order dated 03.02.2020 passed by Additional Sessions Judge, Bageshwar, in Criminal Appeal No.01/2020, "Bharat Ram Vs. State of Uttarakhand"

Admit.

Summon the LCR.

Issue notice to respondent no.2. Steps to be taken within seven days. List thereafter.

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