C482/990/2022
2022 Latest Caselaw 1815 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      23.06.2022                        C482 No. 990 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This application is filed under Section 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 1569 of 2022, under Section 3/5/11 (1) of the Uttarakhand Protection of Cow Progeny Act, 2007.

Heard Mr. D.N. Sharma and Ms. Manju Bahuguna, the learned counsel for the applicant and Mr. Pratiroop Pandey, the learned AGA for the State.

The learned counsel for the applicant requested two weeks' time to move an amendment application to grant the benefit of the judgment of Hon'ble Supreme Court passed in "Satender Kumar Antil Vs. Central Bureau of Investigation and Another (2021) 10 SCC 773" to the applicant.

List this case on 14.07.2022.

(Alok Kumar Verma, J.) 23.06.2022 Shubham