CRLA/14/2025
2025 Latest Caselaw 776 UK

Uttarakhand High Court

CRLA/14/2025 on 7 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
36                                CRLA No.4 of 2025
                                  Hon'ble Ravindra Maithani, J.

Ms. Geeetanjali Dhami and Ms. Lubhna Jahan, Advocates for the appellants.

Ms. Manisha Rana Singh, D.A.G. for the State.

After hearing the arguments, the order was dictated in the Court, but before signing of the order, it was revealed that, in fact, the first bail application has not been rejected on merits.

Since the order has not been signed, it has not attained finality in view of the judgment of the Hon'ble Supreme Court in the case of Kushalbhai Ratanbhai Rohit and Others Vs. State of Gujarat, (2014) 9 SCC 124.

List this matter on 10.07.2025.

(Ravindra Maithani J.) 07.07.2025 RV