CRLR/446/2025
2025 Latest Caselaw 949 UK

Uttarakhand High Court

CRLR/446/2025 on 15 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.446 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Devesh Upreti, Advocate for the revisionists.

2. Mr. Bhaskar Chandra Joshi, AGA for the State.

3. Learned counsel for the revisionists assures that the revisionists would surrender before the learned Trial Court as per judgment and order dated 05.09.2023 passed by the learned Trial Court.

4. This Court is not convinced by the order passed by the learned Sessions Judge whereby while dismissing the appeal, 7 days' time is granted to the revisionists to surrender before Trial Court. The benefit of an order, which is not legal, cannot be extended to the revisionists.

5. List this case on 18.07.2025 as fresh.

(Pankaj Purohit, J.) 15.07.2025 Ravi