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CRLA/475/2022
2022 Latest Caselaw 3747 UK

Citation : 2022 Latest Caselaw 3747 UK
Judgement Date : 22 November, 2022

Uttarakhand High Court

CRLA/475/2022 on 22 November, 2022

CRLA No.475 of 2022
With
Bail Application IA No.1 of 2022
Hon'ble Ravindra Maithani, J.

Ms. Sheetal Selwal, Advocate for the appellant.

Mr. Lalit Miglani, A.G.A. for the State.

The instant appeal is preferred against judgment and order dated 28.10.2022/29.10.2022, passed in Special Sessions Trial No.38 of 2017, State Vs. Anand Singh Danu, by the court of Special Judge (NDPS Act)/II Additional Sessions Judge, Nainital.

Heard.

Admit.

Call for the LCR.

List this matter on 08.12.2022 for hearing on the bail application (IA No.1 of 2022).

In the meanwhile, State may file objections.

(Ravindra Maithani J.) 22.11.2022

RV

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