CRLR/44/2025
2025 Latest Caselaw 2556 UK

Uttarakhand High Court

CRLR/44/2025 on 18 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
                       Signatures




                                                CRLR No.44 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Anil Anthwal, learned Advocate appears, on instructions, on behalf of the revisionist and prays a week's time to file his vakalatnama on behalf of the revisionist. He may do so within a week.

2. Mr. Prem Kaushal, learned counsel for the respondent.

3. List on 29.08.2025.

4. In the meantime, revisionist shall surrender before the trial court pursuant to the judgment and order impugned to serve out the sentence.

5. Learned trial court is directed to issue non- bailable warrants against the revisionist.

(Pankaj Purohit, J.) 18.08.2025 AK