C482/1046/2022
2022 Latest Caselaw 1882 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
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      28.06.2022                        C482 No. 1046 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This is an application, filed under Section 482 of the Code of Criminal Procedure, 1973.

Heard Mr. D.C.S. Rawat, learned counsel for the applicant and Mr. Ranjan Ghildiyal, learned AGA for the State.

The learned counsel appearing for the applicant requested three days' time to file an amendment application to amend the relief to get benefit of the judgment of the Hon'ble Supreme Court in "Satender Kumar Antil vs. Central Bureau of Investigation and Another", (2021) 10 SCC 773.

List this case on 01.07.2022 as a fresh case.

(Alok Kumar Verma, J.) 28.06.2022 Pant/