CRLA/275/2022
2022 Latest Caselaw 2202 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      20.07.2022                        CRLA No. 275 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed against the judgment dated 30.06.2022/01.07.2022, passed by the 4th Additional Sessions Judge, Dehradun, in Sessions Trial No.153 of 2011, "State vs. Shamim Ahmed", whereby, the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of four years along with a fine of Rs.5,000/- for the offence under Section 489 C of IPC.

Heard Mr. Mohd. Azim, learned counsel for the appellant and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

This Criminal Appeal is admitted. The learned counsel for the State requested two weeks' time to file objection(s) to the bail application.

List this case on 03.08.2022.

(Alok Kumar Verma, J.) 20.07.2022 Pant/