CRLR/256/2022
2022 Latest Caselaw 1649 UK

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                                  CRLR No.256 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Karan Singh Dugtal, learned counsel for the revisionist.

Mr. Pankaj Joshi, learned B.H. for the State. Heard.

This criminal revision is preferred against the judgment and order dated 20.05.2022 passed by the learned Special Judge (POCSO), Haldwani in Criminal Appeal No.02 of 2022, "Astitva Saxena Vs. State of Uttarakhand".

List the matter on 17.06.2022. In the meantime, State will file objections and will inform to the informant also.

(R.C. Khulbe, J.) 26.05.2022 Sukhbant