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CRLA/555/2019
2025 Latest Caselaw 2314 UK

Citation : 2025 Latest Caselaw 2314 UK
Judgement Date : 7 March, 2025

Uttarakhand High Court

CRLA/555/2019 on 7 March, 2025

Author: Rakesh Thapliyal
Bench: Rakesh Thapliyal
             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. 555 of 2019
                                      Hon'ble Rakesh Thapliyal, J.

1. None appears for the appellant.

2. Mr. V.S. Pal, learned Assistant Government Advocate for the State.

3. Present appeal is filed against the judgment of conviction and learned counsel for the appellant is not present. In such an eventuality, Mr. Siddhant Manral, learned counsel, is appointed as Amicus Curiae on behalf of the appellant in order to assist the Court.

4. Registry is directed to supply the paper book to the learned Amicus Curiae.

5. List on 26.03.2025.

(Rakesh Thapliyal, J.) 07.03.2025 SKS

 
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