CRLA/160/2022
2022 Latest Caselaw 1589 UK

CRLA No. 160 of 2022
Hon'ble Ravindra Maithani, J.

Mr. S.K. Mandal, Advocate for the appellant.

Mr. Atul Kumar Shah, D.A.G. with Ms. Mamta Bisht, Brief Holder for the State.

Instant appeal is preferred against the judgment and order dated 12.05.2022, passed in Special Sessions Trial No. 654 of 2017, State of Uttarakhand Vs. Kayyum Ahmad, under 363, 366, 506 IPC and Section 7/8 of the Protection of Children From Sexual Offences Act, 2012, by the court of F.T.C./Additional Sessions Judge/Special Judge, POCSO, District Udham Singh Nagar.

Heard.

Admit.

Summon the LCR.

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

Bail Application No. 1 of 2022

Heard on bail application. State seeks time to file objection to the bail application.

Let it be filed within three weeks. List thereafter for hearing on bail application.

(Ravindra Maithani, J.) 23.05.2022 Jitendra