CRLA/174/2022
2022 Latest Caselaw 1669 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      27.05.2022                        CRLA No.174 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed against the judgment dated 05.05.2022, passed by the learned Sessions Judge, Uttarkashi in Sessions Trial No.13 of 2019, "State vs. Ganesh", whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.30,000/-; for the offence punishable under Section 376 of IPC.

Heard Ms. Rajni Rangwal, the learned counsel holding brief of Mrs. Prabha Naithani, the learned counsel for the appellant and Mr. Lalit Miglani, the learned A.G.A. assisted by Ms. Sonika Khulbe, the learned Brief Holder for the State.

Admit.

The learned counsel for the State requested three weeks' time to file objection(s) to the bail application.

Post this case on 20.06.2022.

(Alok Kumar Verma, J.) 27.05.2022 Neha