SPLA/9/2022
2022 Latest Caselaw 189 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPLA No.09 of 2022
                                  with
                                  CRLA No.46 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Akshay Latwal, learned counsel for the appellant.

Mr. V. S. Rathore, learned AGA for the State. This Criminal Appeal is preferred against judgment and order dated 22.11.2021 passed by Judicial Magistrate/Additional Civil Judge-I, Haridwar in Complaint Case No.377 of 2020 "Ravish Tyagi vs. Smt. Raj Laxmi".

Leave to appeal application is also filed with Criminal Appeal No.46 of 2022 u/s 378(4) of Cr.P.C.

Issue notice to respondent no.2. Steps be taken within seven days. List immediately thereafter.

(R.C. Khulbe, J.) Vacation Judge 27.01.2022 R.Bisht