CRLA/33/2023
2023 Latest Caselaw 1335 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 2 of 2023
                                  In
                                  CRLA No. 33 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mrs. Sheetal Selwal, Advocate, for the appellant.

Mrs. Mamta Joshi, Brief Holder, for the State of Uttarakhand.

The present Criminal Appeal has been preferred against the judgment of conviction, for the alleged involvement of the appellant for commission of the offence under Sections 8/20 of the N.D.P.S. Act.

Admit the Criminal Appeal. Summon the lower court's record. List as soon as the lower court's records are received.

The Bail Application would be considered after receipt of the L.C.R.

During the intervening period, the Government Advocate, may file objection to the Bail Application.

(Sharad Kumar Sharma, J.) Dated 15.05.2023 Shiv