C482/2310/2022
2022 Latest Caselaw 4154 UK

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      22.12.2022                        C482 No.2310 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This is an application under Section 482 of the Code of Criminal Procedure, 1973.

Heard Mr. V.B.S. Negi, learned Senior Advocate assisted by Mr. S.R.S. Gill with Mr. Ankush Negi, learned counsel for the applicant, Mr. T.C. Agarwal, learned Deputy Advocate General assisted by Mr. Tumul Nainwal with Mrs. Shivangi Gangwar, learned Brief Holders for the State.

Learned Senior Advocate appearing for the applicant has relied upon a judgment of the Hon'ble Supreme Court, passed in "Isaac Isanga Musumba and Others vs. State of Maharashtra and Others", (2014) 15 SCC 357.

Learned counsel for the State submitted that this is a fresh case and requested 24 hours time to get instructions.

List this case on 23.12.2022 as a fresh case.

(Alok Kumar Verma, J.) 22.12.2022

JKJ/Pant