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CRLA/58/2022
2022 Latest Caselaw 235 UK

Citation : 2022 Latest Caselaw 235 UK
Judgement Date : 8 February, 2022

Uttarakhand High Court
CRLA/58/2022 on 8 February, 2022
CRLA No.58 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Raj Kumar Singh, Advocate for the appellant.

Mr. Lalit Miglani, A.G.A. with Mr. Pramod Tiwari, Brief Holder for the State.

This matter is heard through Video Conferencing.

This is an appeal against judgment and order dated 23.12.2021, passed by the court of 1st Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Sessions Trial No.123A if 2011, State vs. Satish alias Anil.

Admit.

Call for the LCR.

Once LCR is received, paper- book be prepared and provided to the learned counsel for the parties, as per Rules.

State to file objection on the bail application.

(Ravindra Maithani, J.) Vacation Judge 08.02.2022 Sanjay/Neha

 
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