CRLA/238/2022
2022 Latest Caselaw 2061 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      08.07.2022                        CRLA No. 238 of 2022
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Rajat Mittal, learned counsel for the applicant and Mrs. Shivangi Gangwar, learned Brief Holder for the State.

The learned counsel for the applicant submitted that in this matter criminal revision should be filed. Therefore, he requested to permit the applicant to withdraw this proposed appeal with liberty to file a criminal revision.

The learned counsel for the State has no objection.

The present proposed Criminal Appeal (No.238 of 2022), is dismissed as withdrawn by granting liberty to file criminal revision against the impugned judgment dated 14.06.2022, passed by the District and Sessions Judge, Tehri Garhwal in Criminal Appeal No.03 of 2022, "State vs. Namo Narayan Mishra alias Narayan Tiwari", in accordance with law.

At the request of the learned counsel for the applicant, the Registry is directed to return the certified copies of the judgments, to the applicant as per rules.

(Alok Kumar Verma, J.) 08.07.2022 Pant/