SPLA/47/2021
2021 Latest Caselaw 1599 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                 COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      SPLA No. 47 of 2021
                                      With
                                      CRLA No. 166 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Saurabh Kumar Pandey, learned counsel for the appellant.

Ms. Manisha Rana Singh, learned A.G.A. with Mr. B.S. Thind, learned Brief Holder for the State.

Heard this matter through video conferencing.

This appeal is preferred against the judgment and order dated 24.02.2021, passed by Chief Judicial Magistrate, Bazpur, District Udham Singh Nagar in criminal complaint case no. 1156 of 2019, Hayat Singh vs. Damodar Prasad Joshi.

Application for leave to appeal is also preferred.

Ground shown is sufficient. Accordingly, leave to appeal is allowed.

Issue notice to private respondent. Steps within seven days. Summon the lower court record. List thereafter.

In the meantime, learned counsel for the appellant to cure the defect, as pointed out by the Registry.

(R.C. Khulbe, J.) 04.05.2021 Parul