CRLR/359/2025
2025 Latest Caselaw 881 UK

Uttarakhand High Court

CRLR/359/2025 on 11 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes, reports,
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                                         CRLR No.359 of 2025
                                         Hon'ble Pankaj Purohit, J.

Mr. D.N. Sharma and Ms. Manju Bahuguna, learned counsel for the revisionist.

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

3. At the request of learned counsel for the revisionist, list on 07.08.2025 as fresh.

4. However, it is made clear that the granting of adjournment in the case does not mean that this Court is giving any kind of liberty to the revisionist from being arrested or being surrendering before the trial court, pursuant to the affirmation of the judgment and order by which he has been convicted and sentenced.

(Pankaj Purohit, J.) 11.07.2025 AK