CRJA/34/2022
2022 Latest Caselaw 1631 UK

                Office Notes,
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      Date                                        COURT'S OR JUDGES'S ORDERS
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                                  CRJA No. 34 of 2022
                                  Hon'ble Ravindra Maithani, J.

Mr. Lalit Miglani, A.G.A. for the State. This is a Jail Appeal against the judgment and order dated 05.04.2022, passed in Special Sessions Trial No. 50 of 2021, State v. Rohit, Additional District Judge/FTSC, Roorkee, District Haridwar, whereby the appellant has been convicted and sentenced under Sections 354 IPC and Section 9(n)/10 of the Protection of Children from Sexual Offences Act, 2012.

Heard.

Admit.

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

List on 09.06.2022.

(Ravindra Maithani, J.) 25.05.2022 Avneet/