CRLA/316/2021
2021 Latest Caselaw 4518 UK

Citation : 2021 Latest Caselaw 4518 UK
Judgement Date : 11 November, 2021

Uttarakhand High Court

CRLA/316/2021 on 11 November, 2021

CRLA No.316 of 2021
Hon'ble Ravindra Maithani, J.

Mr. D.K. Tyagi, Advocate for the appellant.

Mr. Lalit Miglani, A.G.A. with Ms. Lata Negi, Brief Holder for the State.

Instant appeal is preferred against the Judgment and Order dated 13.09.2021/14.09.2021, passed in Sessions Trial No.117 of 2015, State vs. Dilip and others by the court of IVth Additional Sessions Judge, Haridwar. By the impugned judgment and order appellant has been sentenced under Section 307 read with Section 120-B IPC.

Heard.

Admit.

LCR has already been received. Let paper-book be prepared and provided to the learned counsel for the parties, as per Rules.

State may file objection to the bail application within three weeks.

List after three weeks.

(Ravindra Maithani, J.) 11.11.2021 Sanjay

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