CRLA/79/2021
2021 Latest Caselaw 895 UK

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                                  CRLA No.79 of 2021

                                  Hon'ble R.C. Khulbe, J.

Mr. D.C.S Rawat, learned counsel for the appellant.

Mr. Sachin Panwar, learned B.H. for the State.

Heard.

This appeal is directed against the judgment and order dated 02.03.2021 passed by learned Addl. Sessions Judge, Dehradun, in Special Sessions Trial No.32 of 2018, State vs. Dheer Singh and another.

Admit.

Summon the LCR.

Bail application in appeal has also been moved.

List the matter on 03.05.2021.

In the meantime, appellant will rectify the defect as pointed out by the Registry.

Meanwhile, State will file objections against the bail application, if any.

(R.C. Khulbe, J.) 15.03.2021 Sukhbant