Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

CRLA/139/2022
2022 Latest Caselaw 1488 UK

Citation : 2022 Latest Caselaw 1488 UK
Judgement Date : 13 May, 2022

Uttarakhand High Court

CRLA/139/2022 on 13 May, 2022

CRLA No.139 of 2022
Hon'bleRavindraMaithani, J.

Mr. B.M. Pingal, Advocate for the appellant.

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

This is an appeal against the Judgment and Order dated 29.04.2022/04.05.2022, passed in Sessions Trial No.02 of 2019, State Vs. Dayashankar Gupta, passed by the court of District & Sessions Judge, Champawat.

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

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs