CRLA/104/2021
2021 Latest Caselaw 1228 UK

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                                      CRLA No.104 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. K.S. Bora and Mr. Mohit Kumar, learned counsel for the appellant.

Mr. Sachin Panwar, learned B.H. for the State. Heard.

This appeal is directed against the judgment and order dated 10.03.2021 passed by learned Special Judge (NDPS) Tehri Garhwal, in SST No.13 of 2015, State vs. Aftab & another.

Admit.

Summon the LCR.

List this matter on 5.05.2021. In the meantime, learned counsel for the State will file objection to the bail application (IA1/21).

(R.C. Khulbe, J.) 26.03.2021 BS