C482/305/2022
2022 Latest Caselaw 734 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                            COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      11.03.2022                        C482 No. 305 of 2022
                                        Hon'ble Alok Kumar Verma, J.

Ms. Shilpi Lawrence Elenjikal, applicant, in-person and Mr. Rohit Dhyani, learned Brief Holder for the State.

Heard and perused the record. Issue notice to the respondent no.2. Steps to be taken within three days. List this case on 08.04.2022. Ms. Shilpi Lawrence Elenjikal, the applicant, submitted that the Sessions Trial No.68 of 2020 (Sessions Trial No.21 of 2019) is fixed for judgment on 14.03.2022.

In the facts and circumstances of this case, the further proceedings of the Sessions Trial No.68 of 2020 (Sessions Trial No.21 of 2019), "State vs. Parikshit Joshi", under Sections 376, 377 and 385 of the IPC, pending before the Additional Sessions Judge/ F.T.S.C., Rudrapur, District Udham Singh Nagar, is stayed till the next date of listing.

Let certified copy of this order be provided to the applicant, today itself, on the payment of usual charges.

(Alok Kumar Verma, J.) 11.03.2022 Pant/