CRLA/86/2021
2021 Latest Caselaw 994 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  CRLA No.86 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Harshpal Sekhon, learned counsel for the appellant.

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

Heard.

This appeal is directed against the judgment and order dated 24.02.2021 passed by learned Additional Sessions Judge, Khatima, District-Udham Singh Nagar, in S.T. No.1 of 2015 as well as S.T. No.2 of 2015.

Admit.

Summon the LCR.

Bail application has also been moved on behalf of the appellant.

List the matter on 04.05.2021. In the meantime, State will file objections to the bail application, if any.

(R.C. Khulbe, J.) 17.03.2021 Sukhbant