Citation : 2025 Latest Caselaw 882 UK
Judgement Date : 11 July, 2025
Office Notes, reports,
orders or proceedings
SL. No Date or directions and COURT'S OR JUDGES'S ORDERS
Registrar's order with
Signatures
CRLR No.440 of 2025
Hon'ble Pankaj Purohit, J.
Mr. Balvinder Singh, 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 22.07.2025 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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!