SPLA/67/2021
2021 Latest Caselaw 2568 UK

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                                  SPLA No.67 of 2021
                                  With
                                  GA 33 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 through video conferencing. This Government appeal is preferred against the judgment and order dated 21.12.2020 passed by learned 2nd Additional Sessions Judge, Roorkee, District Haridwar in S.T. No.381 of 2014, "State Vs. Rohit Saini & another".

Leave to appeal has also been moved, in which, sufficient grounds have been shown.

Accordingly, leave to appeal is allowed. Leave is granted.

Admit.

Summon the LCR.

Issue notices to the respondents. Steps to be taken within seven days. List thereafter.

(R.C. Khulbe, J.) 23.07.2021 Sukhbant