CRLA/159/2022
2022 Latest Caselaw 1590 UK

CRLA No. 159 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Nandan Arya, 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 13.05.2022, passed in Special Sessions Trial No. 23 of 2019, State Vs. Mr Manveer @ Saranjeet Singh, under Section 363, 366, 376 (2)(n) IPC and Section 5(1)/6 of Protection of Children From Sexual Offences Act, 2012 by the court of Special Judge (POCSO Act)/District & Sessions Judge, Tehri Garhwal.

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 two weeks. List thereafter for hearing on bail application.

(Ravindra Maithani, J.) 23.05.2022 Jitendra