CRLA/420/2013
2022 Latest Caselaw 1272 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                         COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA No. 420 of 2013
                                 Shri Sanjaya Kumar Mishra, ACJ.
                                 Shri Ramesh Chandra Khulbe,J.

Shri Vipul Sharma, learned counsel for the appellant/ complainant.

Shri J. S. Virk, learned Deputy Advocate General for the State.

The matter is taken up for hearing. Shri Vipul Sharma, learned counsel for the appellant is present but none appears for respondent no. 2

- accused before the trial court, hence, we appoint Ms. Gargi Tyagi, Advocate, who is present in the Court, as Amicus Curiae to contest the case on behalf of respondent no. 2. She is allowed to inspect the record.

Put up the matter later.

(R. C. Khulbe, J.) (S.K. Mishra, ACJ.) 21.04.2022 SKS

CRLA No. 420 of 2013 Shri Sanjaya Kumar Mishra, ACJ. Shri Ramesh Chandra Khulbe,J.

The matter is taken up for hearing. Hearing concluded.

Judgment passed on separate sheet. The appeal is dismissed.

(R. C. Khulbe, J.) (S.K. Mishra, ACJ.) 21.04.2022 SKS