CRLA/441/2022
2022 Latest Caselaw 3495 UK

                 Office Notes,
              reports, orders or
sSL.           proceedings or
       Date                                   COURT'S OR JUDGES'S ORDERS
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              Registrar's order
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                                   CRLA No. 441 of 2022

                                   Shri S.K.Mishra, J.

Shri Alok Kumar Verma, J.

Mr. Mohd. Safdar, learned counsel for the appellant.

Mr. J. S. Virk, learned Deputy A.G. assisted by Mr. Rakesh Joshi, Brief Holder for the State.

Exemption application is allowed in view of the fact that free copy of the judgment granted by the Trial Court has been filed in the connected appeal bearing CRLA 439 of 2022.

Heard.

Admit.

Call for Scanned copies (both soft and hard) of the Trial Court records in the meantime.

After receipt of the Trial Court Record, Paper Book be prepared and supplied the same to the learned counsel for the parties.

List the matter on 4th January, 2023. Objection to the application under Section 389 of the Code of Criminal Procedure, 1973, be filed by the State meanwhile.

(Alok Kumar Verma, J.) (S.K.Mishra, J.) 02.11.2022 Kaushal