WPCRL/1670/2022
2022 Latest Caselaw 3266 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      10.10.2022                     WPCRL No. 1670 of 2022
                                     Sri Vipin Sanghi, C.J.
                                     Sri Manoj K. Tiwari, J.

Mr. Siddharth Bankoti, the learned counsel for the petitioner.

Counsel for the petitioner states that, since the

present petition has been preferred through Legal Aid,

the petitioner may be exempted from filing the certified

copy of the judgment, whereby the petitioner was

convicted.

Keeping in view the aforesaid circumstance, we

grant exemption to the petitioner, as prayed for.

Issue notice.

Mr. J.S. Virk, the learned Deputy Advocate

General for the State of Uttarakhand, appears and

accepts notice on behalf of the respondents. He seeks

time to take instructions.

List this case on 20.10.2022.

                                             (Manoj K. Tiwari, J.)         (Vipin Sanghi, C.J.)
                                                10.10.2022                    10.10.2022
                                     Rahul