CRLA/210/2021
2021 Latest Caselaw 2101 UK

               Office Notes, reports,
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               order with Signatures

                                          CRLA No.210 of 2021
                                          Hon'ble R.C. Khulbe, J.

Mr. B.S. Koranga, learned counsel for the appellant.

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

This appeal is directed against the judgment and order dated 21.03.2016 passed by learned Second Chief Judicial Magistrate, Dehradun, in Criminal Case No.243 of 2010, State vs. Sohanlal.

Since, the appeal is time barred, hence, the delay condonation application (IA No.1 of 2021) has been moved to condone the delay.

Issue notice the respondent no.2. Steps be taken within a week. Summon the LCR.

List the matter on 04.08.2021.

(R.C. Khulbe, J.) 28.06.2021 BS