WPCRL/1092/2022
2022 Latest Caselaw 1729 UK

             Office Notes, reports,
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                                      WPCRL No. 1092 of 2022
                                      Hon'ble Manoj Kumar Tiwari, J.

Mr. M.S. Pal, Senior Advocate assisted by Mr. Sachin, Advocate for the petitioner.

Mr. Dinesh Chauhan and Mrs. Lata Negi, learned Brief Holder for the State.

Learned Brief Holder submits that since all the offences are punishable for less than seven years, therefore, the matter is covered by judgment rendered by Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar and another, reported in (2014) 8 SCC 273.

Learned counsel for the State may file counter affidavit within two weeks.

List this case after two weeks.

(Manoj Kumar Tiwari, J.) 09.06.2022 SB