CRLR/78/2022
2022 Latest Caselaw 300 UK

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                                  CRLR No.78 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Saurabh Kr. Pandey, learned counsel for the revisionist.

Mr. V.S. Rathore, learned AGA for the State. This revision is directed against the judgment and order dated 8.11.2019 passed by the J.M. Haldwani in Crl. Case No.673 of 2015, State v. Hemant Kandpal and another, as well as judgment and order dated 9.9.2021 passed by the Second Addl. Session Judge, Haldwani, Nainital in Crl. Appeal No.16 of 2020, State v. Hemant Kandpal.

Issue notice to the private respondents. Steps within seven days.

Summon the LCR also.

List thereafter.

(R.C. Khulbe, J.) 18.02.2022 Rdang