Citation : 2021 Latest Caselaw 667 UK
Judgement Date : 4 March, 2021
04.03.2021
CRLA No. 39 of 2015
Hon'ble Raghvendra Singh Chauhan, C.J.
Hon'ble Alok Kumar Verma, J.
Mr. Pooran Singh Rawat, learned Amicus Curiae, for the appellant.
Mr. J.S. Virk, learned Deputy Advocate General assisted by Mr. R.K. Joshi, learned Brief Holder for the State.
For the reasons stated, this Court
does not find any merit in this appeal.
Therefore, it is dismissed.
Detailed judgment to follow.
(Alok Kumar Verma, J.) (Raghvendra Singh Chauhan, C.J.) 04.03.2021 04.03.2021 NISHANT
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