CRLA/359/2025
2025 Latest Caselaw 1923 UK

Uttarakhand High Court

CRLA/359/2025 on 13 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                    COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
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                                                CRLA No.359 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. D.C.S. Rawat, learned counsel for the appellant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General along with Mr. Vikash Uniyal, learned Brief Holder for the State.

3. Mr. Rajendra Singh, learned counsel for respondent nos.2 to 4 (appeared through V.C.).

4. This appeal is against the judgment and order dated 06.08.2013 passed by learned 5th Additional Sessions Judge, Haridwar, District Haridwar in Sessions Trial No.284 of 2011, State vs. Dhirendra & another and Sessions Trial No.285 of 2011, State vs. Kavindra Nagar, by which, learned trial court acquitted the respondent nos.2 to 4/accused persons for the offence punishable under Sections 302 & 304-B IPC.

5. Office to place the appeal for hearing to the appropriate roaster.

(Pankaj Purohit, J.) 13.08.2025 AK