BA1/2435/2019
2021 Latest Caselaw 1790 UK

                   Office Notes,
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                                     BA 1st No.2435 of 2019
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Ms. Pushpa Joshi, Senior Advocate, for the applicant.

Mr. Dinesh Chauhan, Brief Holder, for the State.

In compliance of the earlier order passed by this Court, the learned Government Advocate has supplied the copy of the judgment dated 18.02.2021, by virtue of which the applicant has been convicted for the offence under Section 14 of the Foreigners Act.

In order to enable the Court to go through the judgment dated 18.02.2021, this bail application is being adjourned and directed to be listed on 10.06.2021.

(Sharad Kumar Sharma, J.) 07.06.2021

NR/