CRLR/151/2008
2022 Latest Caselaw 2756 UK

Citation : 2022 Latest Caselaw 2756 UK
Judgement Date : 30 August, 2022

Uttarakhand High Court

CRLR/151/2008 on 30 August, 2022

CRLR No.151 of 2008
Hon'ble Ravindra Maithani, J.

Mr. Bhuwan Bhatt, Advocate holding brief of Mr. Manish Arora, Advocate for the revisionist.

Mr. S.S. Adhikari, D.A.G. for the State.

It is submitted on behalf of the revisionist that, in fact, the impugned judgment and order dated 28.07.2008, passed in Sessions Trial No. 53/96 of 1996, State Vs. Amar Singh and Others, by the court of Additional District Judge, District Haridwar has been challenged in Criminal Appeal No. 191 of 2008. It is also submitted that against cross case, Criminal Appeal No.199 of 2008 is also pending.

He would submit that the parties have settled the dispute.

Since parties have settled the dispute, therefore, all the matters may be listed together.

Registry is directed to seek instructions to list all these matters together in one and the same Bench.

(Ravindra Maithani J.) 30.08.2022

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