C482/960/2023
2023 Latest Caselaw 1462 UK

               Office Notes,
              reports, orders
SL.          or proceedings or
      Date                                            COURT'S OR JUDGES'S ORDERS
No            directions and
             Registrar's order
              with Signatures

                                 C482 No.960 of 2023
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. B.S. Adhikari, learned counsel for the applicants.

Mr. Tumul K. Nainwal, learned Brief Holder for the State.

The challenge in the C482 application is to the revisional judgment dated 31.03.2023 by which the Revisional Court by the impugned order has remitted the matter back to the Magistrate for retrial of the Criminal Case No.484 of 2018, "State Vs. Vijay Prakesh Panday and Others".

The respondent is represented by the Government Advocate.

The respondent will file counter affidavit within a period of three weeks from today.

List immediately thereafter in the week commencing 26.06.2023.

(Sharad Kumar Sharma, J.) 23.05.2023 Sukhbant