State Of Uttarakhand vs Unknown
2023 Latest Caselaw 302 UK

CRLA No.36 of 2023
Hon'ble Ravindra Maithani, J.

Mr. P.C. Petshali, Advocate for the appellant.

Mr. Lalit Miglani, A.G.A. with Mr. Dinesh Chauhan, Brief Holder for the State.

The instant appeal has been preferred against the judgment and order dated 11.01.2023, passed in Special Sessions Trial No.4 of 2022, State of Uttarakhand vs. Neeraj Bhandari, by the court of District and Sessions Judge/ Special Judge (Protection of Children from Sexual Offences Act, 2012 and Scheduled Castes and Scheduled Tribes (Pretention of Atrocities) Act, 1989, Bageshwar. By the impugned judgment and order, the appellant has been convicted and sentenced under Sections 452, 376 IPC and Sections 5(m)/6 of the Protection of Children from Sexual Offences Act, 2012 and Sections 3(1)(w)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

Heard learned counsel for the parties and perused the record.

Admit.

Call for the LCR.

State to file objections. List this case for hearing on 06.03.2023.

Urgency Application (IA) No.1 of 2023, stands disposed of.

(Ravindra Maithani, J.) Vacation Judge 19.01.2023 Sanjay