CRLA/149/2025
2025 Latest Caselaw 2364 UK

Uttarakhand High Court

CRLA/149/2025 on 12 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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                                   CRLA No. 149 of 2025
                                   Hon'ble Ravindra Maithani, J.

Mr. V.S. Dhapola, Advocate for the appellant.

Ms. Manisha Rana Singh, A.G.A. for the State.

Instant appeal is preferred against the judgment and order dated 30.01.2025, passed in Sessions Trial No. 27 of 2022, State of Uttarakhand Vs. Mohan Singh Danu, by the Court of Additional and Sessions Judge/FTSC (POCSO), Dehradun. By it, the appellant has been convicted under Section 376 IPC and sentenced to undergo rigorous imprisonment for a period of ten years with a fine of Rs. 50,000/-. In default of payment of fine, to undergo simple imprisonment for a further period of six months.

Heard.

Admit.

Summon the LCR.

On receipt of the LCR, let paper book be prepared and provided to learned counsel for the parties as per Rules.

List for final hearing on 04.06.2025. Heard on Bail Application No. 1 of

State to file objection to the bail application.

List on 08.04.2025 for hearing on bail application.

(Ravindra Maithani, J.) 12.03.2025 Jitendra