CRLR/38/2021
2021 Latest Caselaw 707 UK

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                                  CRLR No.38 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Piyush Garg, learned counsel for the revisionist.

Mrs. Pushpa Bhatt, learned Dy.A.G. for the State.

Heard.

This criminal revision is directed against the judgment and order dated 17.03.2020 passed by learned Vth Additional District and Session Judge, Haridwar in Special S.T. No.151 of 2019, 'State v. Pankaj Garg and others'.

Since the criminal revision is time barred, accordingly, delay condonation application (IA No.2 of 2021) has been moved to condone the delay.

Sufficient grounds have been shown and the State has no objection to condone the delay. Accordingly, delay condonation application is allowed. The delay is hereby condoned.

Admit.

List this matter on 31.03.2021 for disposal of the interim relief application.

(R.C. Khulbe, J.) 05.03.2021 BS