SPLA/69/2022
2022 Latest Caselaw 1814 UK

SL.          Office Notes,
No.   Date      reports,
               orders or                 COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             SPLA No. 69 of 2022

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

Mr. Raman Kumar Shah, learned counsel for the appellant.

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

It is not necessary to seek permission by way of filing special leave to appeal against judgment of acquittal by the victim, hence, the SPLA has become infructuous and the same is disposed of as such.

CRLA No. 219 of 2022 Notice be issued to the private respondents through registered post/speed post, acknowledgement due, returnable within four weeks.

Steps be taken within seven days. Call for the scanned copies (both soft and hard) of the Trial Court Records.

List this matter after six weeks.

(R.C. Khulbe, J.) (S.K. Mishra, ACJ.) 23.06.2022 A/-