CRLR/174/2021
2021 Latest Caselaw 2570 UK

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                                  CRLR No.174 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. M.S. Pal, learned senior counsel assisted by Mr. Sachin, learned counsel for the revisionist.

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

Heard through video conferencing. This criminal revision is preferred against the judgment and order dated 19.01.2021 passed by learned Additional Sessions Judge, Haridwar, District Haridwar in S.S.T. No.143 of 2019, "State Vs. Irfan", whereby the learned Additional Sessions Judge rejected the application filed U/s 311 Cr.P.C.

Issue notice to the private respondent. Steps to be taken within seven days. Learned counsel for the State prays for and is allowed four weeks' time to file objections.

List the matter on 18.08.2021.

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