CRLA/534/2023
2023 Latest Caselaw 2456 UK

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                                 CRLA No.534 of 2023
                                 With
                                 IA/1/2023 (Bail Application)
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Pranav Singh, learned counsel for the appellant.

Mr. V.S. Rawat, learned Brief Holder for the State.

The instant criminal appeal has been preferred by the appellant against the judgment of conviction whereby he has been sentenced for the offences under Section 342, 376(2)(N) of the IPC and Section 5/(Tha)/6 of the POCSO Act whereby he has been sentenced for ten years' with rigorous imprisonment.

Admit the appeal.

Summon the LCR.

List as soon as the records of the Court below are received.

During the intervening period, the Government Advocate may file objection to the bail application.

(Sharad Kumar Sharma, J.) 23.08.2023 Sukhbant