CRLA/629/2023
2023 Latest Caselaw 2792 UK

                   Office Notes,
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                                     CRLA No.629 of 2023
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Arvind Vashistha, Senior Advocate, assisted by Mr. Ketan Joshi, Advocate, for the appellant.

Mr. V.K. Gemini, D.A.G. for the State of Uttarakhand.

In the absence of the application for discharge, being placed on record, it is difficult for the court to appreciate the argument raised by the learned counsel for the applicant in the light of the notification, as issued by the Constitution (Scheduled Caste) Order, 1950, as to whether a Hindu, adopting a Muslim religion could claim a benefit of being Scheduled Caste? Whether at all this question was pressed before the Court or not, in order to attach that the court's judgment suffer from any apparent vices.

Learned counsel for the applicant would supply the application within two days'.

Put up on 26.09.2023 along with CRLA No.239 of 2023.

(Sharad Kumar Sharma, J.) 20.09.2023 NR