C482/3/2016
2023 Latest Caselaw 1303 UK

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                                  C482 No.3 of 2016
                                  Hon'ble Pankaj Purohit, J.

Mr. Lokendra Dobhal, learned counsel for the applicant.

2. Mr. Kuldeep Singh Rawal, learned A.G.A. with Mr. Pankaj Joshi, learned Brief Holder for the State.

3. Learned counsel for the applicant would submit that the trial, in which, the applicant was arrayed as an accused has already been concluded and one of the accused-Ashish was convicted. However, the co-accused- Murlidhar, who happens to be the husband of the applicant, was acquitted during trial.

4. In this matter, a Co-ordinate Bench of this Court has stayed the trial, qua, the applicant.

5. In that view of the matter, learned counsel for the applicant is directed to place on record the judgment and order passed by the learned trial court in Special Sessions Trial No. 16 of 2015, State Vs. Ashish and Others" within a period of two weeks.

6. List this case on 26.05.2023.

7. Interim order dated 05.01.2016 is extended till the next date of listing.

(Pankaj Purohit, J.) 09.05.2023

Shubham