CRLA/44/2022
2022 Latest Caselaw 173 UK

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                                  CRLA No.44 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. P. C. Petshali, learned counsel for the appellant.

Mr. V. S. Rathore, learned AGA for the State. This Criminal Appeal is preferred against judgment and order dated 18.12.2021 passed by Special Judge (POCSO), Udham Singh Nagar in Special Sessions Trial No.699 of 2017 "State vs. Imran".

Admit.

Summon the LCR.

List thereafter.

Urgency Application (IA/1/2022) stands disposed of.

(R.C. Khulbe, J.) Vacation Judge 25.01.2022 R.Bisht