CRLA/275/2016
2022 Latest Caselaw 3914 UK

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                                      CRLA No.275 of 2016
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Chandra Prakash, Advocate i/b Mr. Mahavir Singh Tyagi, Senior Advocate for the appellant.

Mr. Subhash Tyagi Bhardwaj, Deputy Advocate General assisted by Mr. Balvinder Singh Thind, Brief Holder for the State of Uttarakhand.

This is an admitted criminal appeal against the judgment of acquittal, which is listed on an Urgency Application No.3008 of 2022 preferred by the appellant. The urgency application is allowed.

Before this Criminal Appeal is directed to be listed in the week commencing 20.02.2023, the Registry is directed to prepare the paper book and supply the same to the counsel for the parties on payment of usual charges.

(Sharad Kumar Sharma, J.) 06.12.2022 Arti