CRJA/18/2021
2021 Latest Caselaw 1203 UK

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                                      CRJA No.18 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Rajendra Arya, learned counsel for the appellant.

Mr. Dinesh Chauhan, learned B.H. for the State.

Heard.

This jail appeal is directed against the judgment and order dated 12.02.2021 passed by learned Addl. Session Judge, Tehri Garhwal in Session Trial No.25 of 2018, State vs. Mahendra Singh Chauhan.

Admit.

Summon the LCR.

List this matter on 01.04.2021. Meanwhile, the Registry will obtain a report from the concerned jail about the period served out by the appellant.

(R.C. Khulbe, J.) 25.03.2021 BS