GA/8/2023
2023 Latest Caselaw 2421 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPLA No.23 of 2022
                                  With
                                  GA No. 8 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. R.K. Joshi, learned Brief Holder for the State of Uttarakhand.

2. Mr. D.C.S. Rawat, learned counsel for the respondent.

SPLA No.23 of 2022

3. This is application seeking leave to appeal filed by State against the judgment and order dated 01.06.2022 passed by learned Additional Sessions Judge, Kotdwar, Distict Pauri Garhwal, in Sessions Trial No. 01 of 2020, State Vs. Gaje Singh and others, whereby, all the accused persons were acquitted of the charges under Sections 498- A, 304-B, 506, in alternative Section 302 of IPC and 3/4 of Dowry Prohibition Act.

4. Since, the appeal filed by the victim under Section proviso (2) to Section 372 of Cr.P.C. is admitted and also in view of the submission made by learned State Counsel, we are inclined to grant application seeking leave to appeal. Accordingly, application seeking leave to appeal is allowed.

GA No. 8 of 2023

5. Heard.

6. Admit the appeal.

7. List for hearing on 20.12.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 23.08.2023 PN