SPLA/24/2021
2021 Latest Caselaw 948 UK

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                                  SPLA No.24 of 2021
                                  With
                                  GA No.10 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mrs. Pushpa Bhatt, learned Dy.A.G. along with Mr. Siddhartha Bisht, learned B.H. for the State/appellant.

Heard.

This government appeal is directed against the judgment and order dated 08.12.2020 passed by learned Judicial Magistrate/Civil Judge (JD), Gopeshwar, in Criminal Complaint Case No.608 of 2010, State vs. Devendra Singh and another, whereby the learned court below acquitted the respondents.

Special leave to appeal application has been moved, in which, sufficient grounds have been shown.

Accordingly, leave to appeal application is allowed. Leave is granted.

Admit.

Summon the LCR.

Issue notice to respondent. Steps be taken within seven days. List after service.

(R.C. Khulbe, J.) 16.03.2021 BS