CRLA/105/2016
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Uttarakhand High Court

CRLA/105/2016 on 17 February, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                  COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     CRLA No.105 of 2016
                                     Hon'ble Rakesh Thapliyal, J.

1. Ms. Sukhwani Singh, learned counsel for the appellant.

2. Mr. V.S. Pal, learned AGA for the State.

3. Though the appellant was convicted by the trial court by judgment and order dated 10.02.2016, but the appellant surrendered on 23.11.2024.

4. On instruction, Mr. V.S. Pal, learned AGA also informs that the appellant has criminal history of two cases and one of the cases pertains to the NDPS Act.

5. Let the objection(s) be filed to the bail application within 10 days.

6. List this matter on 04.03.2025

(Rakesh Thapliyal, J.) 17.02.2025 R.Bisht `