CRLA/138/2023
2023 Latest Caselaw 749 UK

               Office Notes,
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SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
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                                 CRLA No. 138 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ravindra Maithani, J.

Mr. Arvind Vashishta, Senior Advocate, assisted by Mr. Hemant Singh Mehra, Advocate, holding brief of Mr. Vivek Pathak, Advocate for the appellant.

Mr. J.S. Virk, Deputy Advocate General for the State of Uttarakhand.

Instant appeal is preferred against the judgment & order dated 09.02.2023, passed in Sessions Trial No. 155 of 2017, by the Court of 1st Additional Sessions Judge, Roorkee, District Haridwar. By the impugned judgment & order, the appellant has been convicted and sentenced under Section 120- B/302 I.P.C.

Heard.

Admit.

Summon the L.C.R.

Let objection to the bail application be filed within three weeks.

List thereafter.

(Ravindra Maithani, J.) (Manoj Kumar Tiwari, J.) 21.03.2023 Arpan