CRLA/506/2022
2023 Latest Caselaw 166 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date   or directions and        COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
             Signatures


                                      CRLA No.506 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Mohd Safdar, Advocate for the appellant.

Mr. Pramod Tiwari, Brief Holder for the State of Uttarakhand.

This is an admitted criminal appeal against the judgment of conviction for commission of offence under Section 8 and 20 of the N.D.P.S. Act.

Lower court record has been received. The Registry is directed to prepare the paper book and supply the same to the respective counsel for the parties for arguing the appeal on merits.

List after the receipt of the records of the court below.

(Sharad Kumar Sharma, J.) 10.01.2023 Arti