CRLA/64/2021
2021 Latest Caselaw 794 UK

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                                  CRLA No.64 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. S.R.S. Gill, learned counsel for the appellant.

Mr. Siddhartha Bisht, learned B.H. for the State.

Heard.

This criminal appeal is directed against the judgment and order dated 03.03.2021 passed by the learned 2nd Addl. District and Session Judge, Haldwani, District Nainital, in S.T. No.20 of 2019, 'State vs. Bittu'.

Admit.

Summon the LCR.

List this matter on 05.04.2021. In the meantime, learned counsel for the State will file objection to the bail application (IA 1/21).

Registry is directed to call a report from the concerned jail about the sentence served by the appellant.

(R.C. Khulbe, J.) 09.03.2021 BS