CRLR/60/2021
2021 Latest Caselaw 797 UK

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                                  CRLR No.60 of 2021

                                  Hon'ble R.C. Khulbe, J.

Mr. Abhishek Verma, learned counsel for the applicant.

Mr. P.S. Uniyal, learned B.H. for the State.

Mr. Bhupesh Kandpal, learned counsel for the private respondent.

This criminal revision, preferred under section 397/401 of Code of Criminal Procedure, 1973, (for short Cr.P.C), is directed against the judgment and order dated 24.02.2021, passed by learned Special Judge (POCSO/ Additional District & Sessions Judge Haridwar) in Special Sessions Trial No.179/2019 (Case Crime No.383/2019), State Vs. Navin Kumar.

Heard.

Admit.

Learned counsel for the State as well as private respondent pray for and allowed 10 days' time.

List the matter on 22.03.2021 after fresh.

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