CRLR/286/2021
2021 Latest Caselaw 4246 UK

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                                  CRLR No.286 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Ashish Shrivastava, learned counsel for the revisionist.

Mr. J.S. Virk, learned Dy.A.G. along with Mr. Rakesh Joshi, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 15.02.2016 passed by learned Chief Judicial Magistrate, Uttarkashi in criminal case no.1166 of 2014, "State Vs. Vijay Singh Padiyar" as well as order dated 18.08.2021 passed by Sessions Judge, District Uttarkashi in criminal appeal no.2 of 2016, "Vijay Singh Padiyar Vs. State".

Summon the LCR.

List thereafter.

(R.C. Khulbe, J.) 25.10.2021 Sukhbant