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State vs Unknown
2022 Latest Caselaw 1487 UK

Citation : 2022 Latest Caselaw 1487 UK
Judgement Date : 13 May, 2022

Uttarakhand High Court

State vs Unknown on 13 May, 2022

CRLA No.144 of 2022
Hon'bleRavindraMaithani, J.

Mr. Akshay Pradhan, Advocate for the appellant.

Mr. Lalit Miglani, A.G.A. for the State.

This is an appeal against the Judgment and Order dated 07.12.2021, passed in Sessions Trial No.72 of 2020, State Vs. Vinay Singh, passed by the court of Special Judge (Narcotic Drugs & Psychotropic Substances) Court, Dehradun.

Heard.

Admit.

Call for the LCR.

Once LCR is received, paper-book be prepared and provided to the learned counsel for the parties, as per Rules.

List thereafter.

Bail Application (IA) No.1 of 2022 Heard on Bail Application (IA) No.1 of 2022.

State to file objections against the bail application.

List this case after three weeks for hearing on the bail application.

In the meanwhile, State may file objections.

(RavindraMaithani, J.) 13.05.2022 RV

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