Citation : 2022 Latest Caselaw 2690 UK
Judgement Date : 26 August, 2022
CRLR No.479 of 2022 Hon'ble Ravindra Maithani, J.
Mr. M.K. Ray, Advocate for the revisionist.
Mr. Lalit Miglani, A.G.A. with Ms. Sonika Khulbe, Brief Holder for the State.
This is a revision against conviction, recorded by the two courts below. The Court put a question to the learned counsel for the revisionist, as to why the impugned judgment and order is incorrect, improper or illegal?
Learned counsel for the revisionist would submit that once LCR is received, he would be in a position to argue.
List this case on 09.09.2022 for hearing.
In the meanwhile, summon the LCR.
(Ravindra Maithani, J.) 26.08.2022 Sanjay
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