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SPLA/192/2022
2022 Latest Caselaw 3387 UK

Citation : 2022 Latest Caselaw 3387 UK
Judgement Date : 18 October, 2022

Uttarakhand High Court
SPLA/192/2022 on 18 October, 2022
               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA No. 192 of 2022
                                 With
                                 GA No. 93 of 2022
                                 Hon'ble S.K. Mishra,J.

Hon'ble Alok Kumar Verma, J.

Mr. J.S. Virk, learned Deputy Advocate General for the State/appellant.

It appears that the appeal against acquittal is preferred against the judgment of learned IIIrd Additional Sessions Judge, Rudrapur, allowing the appeal against the conviction and setting aside the conviction.

In that view of the matter, we are of considered opinion that the matter should be listed before an appropriate assigned Single Bench.

The Registry is directed to act accordingly.

(Alok Kumar Verma, J.) (S.K. Mishra, J.) 18.10.2022

Neha/SB

 
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