CRLA/145/2009
2023 Latest Caselaw 2266 UK

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                                  Misc. Appln. IA No.983 of 2023
                                  In
                                  CRLA No.145 of 2009
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. S.K. Shandiliya, Advocate for the appellants.

2. Mr. S.S. Adhikari, Deputy A.G. with Mr. Balvinder Singh, Brief Holder for the State.

3. This is IA No.983 of 2023 registered on the basis of letter dated 01.08.2023 sent by 2nd Addl. Sessions Judge, Roorkee, District Haridwar, whereby a request has been made to provide the LCR of S.T. No.70 of 2009, which is the subject matter of present appeal, in order to decide the connected S.T. No.180 of 2011 which has been held in abeyance for past more than 12 years for want of relevant prosecution records.

4. In view of the above, Office is directed to return the LCR to the court concerned after preparing the paper book.

5. At the request of learned counsel for the respective parties, paper book be provided to the counsel.

6. As the impugned judgment has been passed by me, lay before another Bench of which I am not a member.

(Vivek Bharti Sharma, J.) 16.08.2023 Rajni