CRLA/393/2022
2022 Latest Caselaw 3141 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA 393/2022
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Harshit Sanwal, Advocate, for the appellant.

Mr. T.C. Agarwal, Dy. Advocate General, assisted by Ms. Lata Negi, Brief Holder for the State.

Heard.

This appeal is filed challenging the judgment and order dated 9.9.2022, passed by the Special Sessions Judge, Uttarkashi. By the impugned judgment, appellant has been convicted and sentenced for the offences under Sections 363 and 366A IPC.

Admit.

Call for the scanned copy of lower court record.

Learned State Counsel prays for and is granted two weeks' time for filing objection against the bail application.

List on 12.10.2022.

(Manoj Kumar Tiwari, J.) 24.9.2022 Pr