CRLA/122/2025
2025 Latest Caselaw 2288 UK

Uttarakhand High Court

CRLA/122/2025 on 6 March, 2025

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                         COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                   Signatures

                                      CRLA No.122 of 2025
                                      H on'ble G. N a re nda r , C.J.

H on'ble Alok M a hr a , J.

Mr. Mohd. Faizal, learned counsel holding brief of Mr. Mohd. Safdar, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, learned Brief Holder for the State.

3. Learned counsel for the State prays for and is granted two weeks' time to file objection to the bail application.

4. Learned counsel for the appellant is directed to file translated copy of the impugned judgment.

5. List this case on 03.04.2025.

( Alok M a hr a , J.) ( G. N a r e nda r , C.J.) 06.03.2025 06.03.2025 BS