CRLA/48/2021
2021 Latest Caselaw 598 UK

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                                  CRLA No.48 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Vikas Anand, learned counsel for the appellant.

Mrs. Pushpa Bhatt, learned DAG for the State.

This appeal is preferred challenging the judgment and order dated 17.2.2021 passed by the Second Addl. Sessions Judge, Rudrapur (U.S. Nagar) in S.T. No.301 of 2013, State v. Kinnu @ Manoj and another.

Admit.

Summon the LCR.

List on 8.4.2021 for hearing on the bail application.

The State may file its objection, if any, to the bail application, by then.

The appellant's counsel is also directed to file translated copy of the FIR and statements of star witnesses in the meantime.

(R.C. Khulbe, J.) 02.03.2021 Rdang