CRJA/32/2018
2023 Latest Caselaw 2350 UK

                Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  CRJA No. 32 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. V.P. Bahuguna, learned counsel for the appellant.

2. Mr. J.S. Virk, learned D.A.G. alongwith Mr. R.K. Joshi and Mr. Pankaj Joshi, learned Brief Holders for the State of Uttarakhand.

3. It has come to notice that the appellant has faced Sessions Trial No. 8 of 2017, "State Vs. Gajendra Singh Bisht and others", for the offences punishable under the provisions of Child Marriage Act and also Section 370 of IPC.

4. Learned State Counsel is directed to produce judgment rendered by learned trial court in the said case, on the next date.

5. List on 13.09.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.08.2023 PN