CRLA/466/2022
2023 Latest Caselaw 2049 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
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                                 CRLA No. 466 of 2022
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. R.S. Sammal, Advocate for the appellant.

2. Mr. J.S. Virk, Deputy Advocate General with Mr. Rakesh Kumar Joshi, Brief Holder for the State of Uttarakhand.

3. From the impugned judgment, it is revealed that co-accused Deepali @ Khushi, named in the FIR, was tried separately before Juvenile Justice Board, Udham Singh Nagar, however, result of the said trial is not known.

4. Learned State Counsel is granted a week's time to get instructions regarding number and fate of the said trial.

5. List on 17.08.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 02.08.2023 Navin