CRJA/70/2025
2025 Latest Caselaw 6305 UK

Uttarakhand High Court

CRJA/70/2025 on 15 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRJA No.70 of 2025
                                  Hon'ble Pankaj Purohit, J.

Ms. Pushpa Bhatt, D.A.G. with Mr. S.C. Dumka, A.G.A. for the State.

2. This is a criminal jail appeal filed by the appellant, from jail through Jailor, District Jail Haldwani, Nainital, against the judgment and order dated 18.11.2025, passed by F.T.C./learned Additional Sessions Judge/Special Judge (P.O.C.S.O. Act, 2012), Haldwani, Nainital, in S.S.T. No.39 of 2023, State Vs. Parvez, whereby the appellant has been convicted and sentenced as under:-

S. No. Conviction Sentence Fine Sentence in-lieu of fine

1. 3/4 of 10 years of r.i. ₹20,000/- 3 months additional P.O.C.S.O. Act, s.i.

3. Admit.

4. Sent for T.C.R.

5. List this case on 19.02.2026.

(Pankaj Purohit, J.) 15.12.2025 SK