Uttarakhand High Court

CRLR/280/2025 on 20 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                     Office Notes, reports,
SL.                orders or proceedings or
No.
         Date
                   directions and Registrar's                    COURT'S OR JUDGE'S ORDERS
                     order with Signatures
      20.05.2025                                CRLR No. 280 of 2025

                                                Hon'ble Vivek Bharti Sharma, J.

Mr. Amit Kapri, learned counsel for the revisionist.

2. Mr. Deepak Bisht, learned Deputy A.G. for the State.

3. The present revision is filed against the impugned judgment and order dated 03.05.2025 passed by the learned Sessions

of 2019, whereby the judgment and order dated 22.12.2018 passed by the Judicial Magistrate, 1st Class, Gangolihat, District Pithoragarh in Criminal Case No. 30 of 2016 convicting the revisionist under Sections 420, 467, 468, and 471 of I.P.C. was affirmed by the learned Appellate Court.

4. Learned counsel for the revisionist/convict seeks time to file certified copies of the testimonies of witnesses and exhibits by way of a supplementary affidavit.

5. Not objected to by learned State counsel.

6. List this case on 03.06.2025.

(Vivek Bharti Sharma, J.) 20.05.2025 Mamta