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CRLA/164/2021
2021 Latest Caselaw 1601 UK

Citation : 2021 Latest Caselaw 1601 UK
Judgement Date : 4 May, 2021

Uttarakhand High Court
CRLA/164/2021 on 4 May, 2021
             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                  COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures
                                      CRLA No. 164 of 2021
                                      With
                                      Bail Appl. No. 1 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. Rajendra Singh Azad, learned counsel for the appellant.

Ms. Manisha Rana Singh, learned A.G.A. with Ms. Meena Bisht, learned Brief Holder for the State.

Heard this matter through video conferencing.

Present appeal is preferred against the judgment and order dated 24.02.2021, passed by the Special Sessions Judge, NDPS Act/4th A.D.J.

of 2015.

Admit.

Summon the lower court record. List this matter on 10.06.2021. In the meantime, State will file objection , if any.

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

 
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