CRLA/21/2023
2023 Latest Caselaw 201 UK

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

      11.01.2023
                                            CRLA No. 21 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Rajat Mittal, Advocate, along with Mr. Kamlesh Tiwari, Advocate, for the appellant.

Mr. A.K. Sah, Deputy Advocate General, along with Mrs. Mamta Joshi and Ms. Sangeeta Bhardwarj, Brief Holder, for the State.

Respondent No. 1 is represented by the learned Government.

Let notices be issued to respondent Nos. 2 to 5, on the Delay Condonation Application No. IA/1/2023, filed by the appellant in support of the present Criminal Appeal, filed against the judgment of acquittal.

Steps would be taken by the appellant within a period of one week from today.

List thereafter.

Sharad Kumar Sharma, J.) 11.01.2023 Mahinder/