CRLA/189/2021
2022 Latest Caselaw 1701 UK

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                               CRLA No. 189 of 2021

                               Shri Sanjaya Kumar Mishra, ACJ.
                               Shri Ramesh Chandra Khulbe, J.

Mr. Shashi Kant Shandilya, learned counsel for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar Joshi, learned Brief Holder for the State.

It is brought to our notice that the appellant Sahrukh @ Pathan @ Dhappu is involved in eight different cases, including for commission of offences under Section 302, 386, 223, 224, 302, 120B, 115 of the Indian Penal Code, under Section 2/3 of the Gangsters Act, Section 3 of the Gunda Act, and under Section 25/27 of the Arms Act.

Learned counsel for the appellant submits that the appellant has been acquitted in certain cases.

In order to satisfy ourselves about the submissions made, the learned counsel is given opportunity to produce the judgment of acquittal by filing an affidavit.

List the matter on 05.07.2022, along with connected.

(R.C. Khulbe, J.) (S.K. Mishra, ACJ.) 07.06.2022 Negi