CRLR/500/2023
2023 Latest Caselaw 2007 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      01.08.2023                        CRLR No. 500 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Revisionist-accused Mukesh Kumar was convicted and sentenced to undergo simple imprisonment for a period of seven years along with a fine of Rs. 10,000/- for the offence under Section 51 of the Wild Life (Protection) Act, 1972. Against the said judgment dated 19.02.2021, passed by learned Chief Judicial Magistrate, Haridwar in Complaint Case No. 901 of 2009, a Criminal Appeal (No. 25 of 2021) was filed. The said Appeal has been dismissed vide judgment dated 06.07.2023, passed by learned IIIrd Additional Sessions Judge, Haridwar.

2. Heard Mrs. Monika Pant, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

3. Admit.

4. Learned counsel for the revisionist has submitted that the applicant is in judicial custody and a Bail Application has been filed by him.

5. The said Bail Application is not on record.

6. List on 09.08.2023 for hearing on the bail application.

7. Registry is directed to tag the bail application with this file.

8. Objection to the Bail Application, if any, may be filed meanwhile.

(Alok Kumar Verma, J.) 01.08.2023 Shiksha