GA/128/2008
2023 Latest Caselaw 89 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
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      06.01.2023                            GA No. 128 of 2008
                                            Hon'ble Sharad Kumar Sharma, J.

Ms. Mamta Joshi and Ms. Sangeeta Bhardwaj, learned Brief Holder for the State.

Mr. Gaurav Kumar, learned counsel for the respondents.

The appeal has been preferred against the judgment of the acquittal.

The applicant-complainant to the Urgency Application is not the party of the proceedings. Hence, no Urgency Application at his behest would be too maintainable.

The Urgency Application (IA No. 2 of 2022) is accordingly rejected, with a liberty left open for the complainant-respondent, to do the needful, in accordance with the law.

(Sharad Kumar Sharma, J.) 06.01.2023 PN/-