CRLA/166/2022
2022 Latest Caselaw 1630 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
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             Registrar's order
              with Signatures
                                  CRLA No. 166 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. Amish Tewari, Advocate for the appellant.

Mr. Lalit Miglani, A.G.A. for the State. This is an appeal against the judgment and order dated 05.05.2022, passed in Sessions Trial No. 30 of 2014, State v. Rashid and another, by the court of 4th Additional Sessions Judge, Dehradun.

Heard.

Admit.

Lower court record has already been requisitioned in the criminal appeal filed by the co-accused.

Once LCR is received, paper book be prepared and provided to the learned counsel for the parties, as per Rules. Criminal Misc. Bail Application (IA No. 1 of 2022) List on 27.05.2022, along with CRLA No. 148 of 2022, for hearing on bail application.

In the meanwhile, State may file objections.

(Ravindra Maithani, J.) 25.05.2022 Avneet/