CRLA/554/2023
2023 Latest Caselaw 2581 UK

              Office Notes,
             reports, orders
             or proceedings
Sl.
      Date    or directions               COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               CRLA No.554 of 2023
                               Hon'ble Sharad Kumar Sharma, J.

Mr. Dheeraj Joshi, Advocate for the appellant.

Mr. V.K. Gemini, Deputy Advocate General for the State.

A judgment of conviction has been put to challenge after 450 days to which the learned Government Advocate wants to file objection. He may do so within a period of two weeks.

List thereafter.

(Sharad Kumar Sharma, J.) 29.08.2023 Arti