CRLA/737/2023
2023 Latest Caselaw 3341 UK

               Office Notes,
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SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
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                                 CRLA No.737 of 2023
                                 Hon'ble Pankaj Purohit, J.

Mr. Rohit Arora, learned counsel for the appellant, through video conferencing.

2. Mr. K.S. Rawal, learned A.G.A with Mrs. Mamta Joshi, learned Brief Holder for the State.

3. This is an appeal under Section 374 (2) of Cr.P.C. against the judgment and conviction recorded by learned Sessions Judge, Bageshwar dated 14.09.2023 in Sessions Trial No. 7 of 2021, State Vs. Pradeep Kumar Asthana and Others, whereby the appellant was convicted under Section 3 of Uttarakhand Protection of Interests of Depositors (In financial establishments) Act, 2005 and sentenced five years rigorous imprisonment and a fine of ₹50,000/- with default stipulation of six months additional simple imprisonment.

4. Admit.

5. Summon the L.C.R.

6. Learned counsel for the State may file its objection to the bail application within four weeks.

7. List this case on 14.12.2023.

(Pankaj Purohit, J.) 03.11.2023 SK