WPCRL/238/2022
2022 Latest Caselaw 279 UK

                    Office Notes,
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SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
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      17.02.2022                     WPCRL No. 238 of 2022
                                     Sri S.K. Mishra, A.C.J.
                                     Sri N.S. Dhanik, J.

Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand.

It is submitted by Mr. J.S. Virk, the learned

Deputy Advocate General for the State, that he has

received a copy of the judgment passed by the Hon'ble

Supreme Court in the case of Smruti Tukaram

Badade v. State of Maharashtra & Anr passed in

Criminal Appeal No. 1101 of 2019 dated 11.01.2022.

The learned Deputy Advocate General shall take

instructions in this connection, and apprise the Court

about the steps that have been taken by the State to

comply with the order passed by the Hon'ble Supreme

Court in the case of Smruti Tukaram Badade v.

State of Maharashtra & Anr passed in Criminal

Appeal No. 1101 of 2019 dated 11.01.2022.

Let the matter be listed on 03.03.2022 awaiting

instructions.

                                             (N.S. Dhanik, J.)          (S.K. Mishra, A.C.J.)
                                               17.02.2022                   17.02.2022
                                     Rahul