CRLA/173/2021
2021 Latest Caselaw 1629 UK

             Office Notes, reports,
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                                      CRLA No.173 of 2021
                                      Hon'ble R.C. Khulbe, J.

Mr. D.N. Sharma, learned counsel for the appellant.

Mr. Kuldeep Rawal, learned A.G.A. for the State.

Heard.

This appeal is directed against the judgment dated 02.04.2021 passed by the FTC/Special Judge (POCSO) in S.S.T. No.554 of 2018, State v. Kallan Verma.

Admit.

Summon the LCR.

List thereafter.

(R.C. Khulbe, J.) 06.05.2021 BS