CRLA/161/2022
2022 Latest Caselaw 1611 UK

CRLA No.161 of 2022
Hon'ble Ravindra Maithani, J.

Mr. M.S. Pal, Senior Advocate, assisted by Mr. Sachin, Advocate for the appellants.

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

This is an appeal against the Judgment and Order dated 11.05.2022, passed in Sessions Trial No.21 of 2019, under Section 8/20 of the Narcotic Drugs & Psychotropic Substances, 1985 State Vs. Mohd. Mujeeb and Another, passed by the court of Special Sessions Judge(NDPS), Almora.

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.

(Ravindra Maithani J.) 24.05.2022

RV