CRLA/90/2013
2022 Latest Caselaw 368 UK

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      Date    or directions                        COURT'S OR JUDGES'S ORDERS
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                               CRLA No. 90 of 2013

                               Shri Sanjaya Kumar Mishra, ACJ.
                               Shri Narayan Singh Dhanik, J.

Mr. Arvind Vashistha, learned Senior Counsel assisted by Mr. D.C.S. Rawat, learned counsel for the appellant.

Mr. Amit Bhatt, learned Deputy Advocate General for the State of Uttarakhand.

Mr. Siddhartha Sah, learned counsel for the respondent Nos. 2, 3, 4 and 6.

When the matter was taken up for hearing, the learned counsel Mr. Sah submits that one of the respondents had died in the meantime. Let the counsel for the respondents take instructions in the matter and apprise the Court.

It is also submitted that the State Government has also preferred an appeal against the judgment of acquittal.

The Registry is hereby directed to find out if any other appeal has been preferred by the State of Uttarakhand. If so tag it to this Appeal.

List the matter on 15.03.2022. The learned counsel for the parties shall prepare the convenience chart in the meanwhile.

(N.S. Dhanik, J.) (S.K. Mishra, ACJ.)

22.02.2022 Negi