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CRJA/26/2021
2021 Latest Caselaw 1626 UK

Citation : 2021 Latest Caselaw 1626 UK
Judgement Date : 6 May, 2021

Uttarakhand High Court
CRJA/26/2021 on 6 May, 2021
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                             COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      06.05.2021                        CRJA No. 26 of 2021
                                        Hon'ble Raghvendra Singh Chauhan, CJ.
                                        Hon'ble Alok Kumar Verma, J.

Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

Admit.

Call for the record.

This Court has received this Appeal from one Vijay Das from Jail challenging the judgment dated 24.03.2021 / 25.03.2021.

This Court appoints Ms. Manisha Bhandari, the learned counsel, as Amicus Curiae on behalf of the accused / appellant.

The Registry is directed to furnish a copy of the complete record to Ms. Manisha Bhandari, the learned Amicus Curiae.

Ms. Manisha Bhandari, the learned Amicus Curiae, shall be paid her fees by the Uttarakhand State Legal Services Authority.

List this case as soon as the record is received.

(Alok Kumar Verma, J.) (Raghvendra Singh Chauhan, CJ)

06.05.2021 06.05.2021

Rathour

 
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