CRLR/150/2021
2021 Latest Caselaw 2163 UK

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                                  CRLR No. 150 of 2021

                                  Hon'ble R.C. Khulbe, J.

Mr. Narayan Har Gupta, learned counsel for the revisionist.

Ms. Manisha Rana Singh, learned A.G.A. for the State.

Heard the matter through video conferencing.

This criminal revision is directed against the judgment and order dated 24.05.2021 passed by the Juvenile Justice Board, Haridwar in bail application no. 195 of 2021 as well as the order dated 11.06.2021 passed by the Additional Sessions Judge, Haridwar in criminal appeal no. 77 of 2019, Himanshu vs. State.

Admit.

List the matter on 09.07.2021. Learned counsel for the State will seek instruction in the meantime.

(R.C. Khulbe, J.) 30.06.2021 Parul