CLR/14/2021
2021 Latest Caselaw 826 UK

                Office Notes,
             reports, orders or
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      Date                                   COURT'S OR JUDGES'S ORDERS
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              with Signatures

                                  CRLR No.55 of 2021

                                  Hon'ble R.C. Khulbe, J.

Mr. Rajat Mittal, learned counsel for the revisionist.

Mr. T.C. Aggarwal, learned Dy. A.G. for the State.

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 03.02.2020, passed by learned Additional Sessions Judge, Vikas Nagar, Dehradun in Session Trial No.21 of 2018, "State Vs. Madhu Sudan Jagudi" whereby the learned trial Court summoned the revisionist under Section 302 IPC.

Heard As per report of the Registry, the revision is within time.

Admit.

List the matter on 05.04.2021 for hearing.

In the meantime, revisionist has a right to move an exemption application before the concerned Court.

(R.C. Khulbe, J.) 10.03.2021 Sukhbant