CRJA/150/2023
2023 Latest Caselaw 3419 UK

             Office Notes, reports,
             orders or proceedings
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      Date     or directions and                  COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      CRJA No.150 of 2023
                                      Hon'ble Vivek Bharti Sharma, J.

This is criminal jail appeal preferred by the appellant/convict from jail through Jailer, District Jail Haridwar against the impugned judgment and order dated 17.10.2023 passed by FTC/Addl. Sessions Judge (POCSO), Haridwar.

2. Present Mr. V. K. Jemini, DAG along with Mr. Sandeep Sharma and Ms. Mamta Joshi, Brief Holder for the State.

3. Heard.

4. Admit.

5. Summon the LCR.

6. Mr. Maneesh Bisht, Advocate is appointed as amicus curiae. Registry is directed to inform him and prepare paper book and supply the same to the learned counsel for the State as well as to the learned Amicus Curiae.

7. Put up on 04.12.2023.

8. Let a copy of this order be sent to the concerned jailer for information.

(Vivek Bharti Sharma, J.) 08.11.2023 BS