CRLR/125/2021
2021 Latest Caselaw 1612 UK

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                                      CRLR No.125 of 2021
                                      Hon'ble R.C. Khulbe, J.

Ms. Prabha Naithani, learned counsel for the revisionist.

Mr. V.S Rathore, learned AGA for the State.

This revision is directed against the judgment dated 23.6.2018 passed by the J.M. Laksar in Crl. Case No.29 of 2016 as well as judgment dated 05.12.2019 passed by the Additional Sessions Judge, Laksar in Crl. Appeal No.137 of 2018.

Since the revision is time barred, thus, delay condonation application has been moved.

Issue notice to respondent no.2. Steps within seven days. List on 24.5.2021.

(R.C. Khulbe, J.) 05.05.2021 Rdang