CRLR/59/2021
2021 Latest Caselaw 801 UK

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                                  CRLR No.59 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. B.S. Bhandari, learned counsel holding brief Mr. Pankaj Purohit, learned counsel for the revisionist.

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

Heard.

This criminal revision is directed against the judgment and order dated 12.05.2016 passed by the learned Chief Judicial Magistrate, Chamoli in Criminal Complaint No.363 of 2013, 'State vs. Sudama Lal and Jaspal Singh' as well as order dated 24.02.2021 passed by the learned District and Sessions Judge, Chamoli, in criminal appeal No.03 of 2016, 'Jaspal Singh vs. State & Another'.

Admit.

Summon the LCR.

List this matter on 15.04.2021. In the meantime, learned counsel for the State will file objection to the bail application (IA 1/21).

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