CRLA/24/2022
2022 Latest Caselaw 144 UK

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                                  CRLA NO. 24 of 2022

                                  Hon'ble N.S. Dhanik, J.

Mr. B.S. Koranga, learned counsel for the appellant.

Ms. Manisha Rana Singh, learned A.G.A. for the State.

This criminal appeal is preferred against the judgment and order dated 05.01.2022 passed by the learned Special Sessions Judge, Uttarkashi, District Uttarkashi in S.S.T. No.02/2021, "State Vs. Sohan Singh".

Admit.

Summon the LCR.

List after two weeks for disposal of bail application.

Meanwhile, learned counsel for the State will file objections to the bail application.

(N.S. Dhanik, J.) Vacation Judge 17.01.2022 RV