SPLA/65/2021
2021 Latest Caselaw 2507 UK

                Office Notes,
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                                  SPLA No.65 of 2021
                                  With
                                  GA No.31 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State/ appellant.

Heard this matter through video conferencing. This Government appeal is preferred against the judgment and order dated 30.01.2021, passed by learned Addl. Sessions Judge, Karnprayag, Chamoli, in Criminal Appeal No.02 of 2019, Dinesh Chandra Thapliyal vs. State of Uttarakhand.

Application for leave to appeal is also preferred. Sufficient ground has been shown in the accompanying affidavit.

Accordingly, leave to appeal is allowed. Admit.

Issue notice to the respondent. Steps within seven days.

Summon the lower court record. List thereafter.

(R.C. Khulbe, J.) 20.07.2021 BS