CRLR/248/2023
2025 Latest Caselaw 3224 UK

Uttarakhand High Court

CRLR/248/2023 on 24 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.248 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Satyaveer Singh, Advocate for the revisionist, through video conferencing.

2. Mr. S.C. Dumka, A.G.A. with Ms. S.B. Dobhal, B.H. for the State.

3. This criminal revision is defective as the counsel for the revisionist has not annexed surrender certificate of the revisionist.

4. This fact has been pointed out in the year 2023 and the same has not been cured so far.

5. The revisionist has been convicted twice first by the trial court, which was subsequently his conviction was affirmed by the appellate court.

6. Both the judgments are challenged in the criminal revision.

7. Learned counsel for the revisionist prays for and is granted ten days' time to surrender and to produce surrender certificate before this Court, view of provision contained in Part III Chapter 18 XVIII 3(4) of Uttarakhand High Court Rules, 1952.

8. List this case on 16.07.2025.

(Pankaj Purohit, J.) 24.06.2025 SK