CRLA/35/2023
2023 Latest Caselaw 303 UK

CRLA No.35 of 2023
Hon'ble Ravindra Maithani, J.

      Mr.    Raj    Kumar     Singh,
Advocate      for   the    appellant

through video conferencing.

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 21.12.2022, passed in Sessions Trial No.68 of 2021, State vs. Riyajuddin, by the court of FTC/Additional Sessions Judge/ Special Judge, POCSO, Rudrapur, District Udham Singh Nagar. By the impugned judgment and order, the appellant has been convicted and sentenced under Sections 452, 506 IPC Section 10 of the Protection of Children from Sexual Offences Act, 2012, P.S. Khatima, District Udham Singh Nagar.

Heard learned counsel for the parties and perused the record.

Admit.

Call for the LCR.

Heard on Bail Application (IA) No.2 of 2023.

State to file objections against the bail application.

List this case for hearing on 24.02.2023.

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

(Ravindra Maithani, J.) Vacation Judge 19.01.2023 Sanjay