CRLA/404/2021
2022 Latest Caselaw 3294 UK

                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                     COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     CRLA No.404 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Lalit Sharma, Advocate, for the applicant.

Mr. Pramod Tiwari, Brief Holder, for the State.

Paragraph no.50, of the impugned judgment of conviction under challenge, it refers to that the accused is a "professional criminal".

Learned Government Advocate is directed to get the details of the criminal history of the applicant/appellant, within a period of ten days.

List thereafter.

(Sharad Kumar Sharma, J.) 11.10.2022

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