BA1/1952/2020
2021 Latest Caselaw 2097 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      BA1 No.1952 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Ayush Negi, Advocate for the applicant. Mr. V.K. Gemini, Deputy Advocate General for the State of Uttarakhand.

In support of his bail application, the learned counsel for the applicant relies upon the judgment of Hon'ble Apex Court as reported in (2007) 7 Supreme Court Cases 798 Union of India vs. Shiv Shanker Kesari.

The counsel for the applicant is requested to supply the same to the Government Advocate in order to enable him to answer the query of the Court. He will do so within a period of 24 hours.

Put up this bail application tomorrow.

(Sharad Kumar Sharma, J.) 28.06.2021 Arti `