CRLA/386/2021
2025 Latest Caselaw 2315 UK

Uttarakhand High Court

CRLA/386/2021 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
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                                      Bail Application No. 01 of 2021
                                      In
                                      CRLA No. 386 of 2021
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Sachin, learned counsel for the appellant.

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

3. Trial court record has been summoned and received. Paper book is also prepared and supplied to the learned counsel for the parties.

4. After gone through the record and the judgment passed by the trial court and considering the seriousness of the allegations, this Court is of the view that appellant does not deserve for bail. Accordingly, bail application is dismissed.

5. List this appeal for final hearing on 25.03.2025.

(Rakesh Thapliyal, J.) 07.03.2025 SKS