C482/1085/2022
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Uttarakhand High Court

C482/1085/2022 on 21 May, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  C482 No.1085 of 2022
                                  Hon'ble Pankaj Purohit, J.

Mr. Shailendra Singh Chauhan, learned D.A.G. with Mr. Vikas Uniyal, learned Brief Holder for the State of Uttarakhand/applicant.

2. None present for respondents.

3. The present C482 application is filed by the State in the year 2022, challenging the judgment and order dated 24.11.2021 passed by the learned First Additional Sessions Judge, Haridwar, in Sessions Trial No.221 of 2011 State Vs. Pankaj Jaat, whereby, the application No.221Ka filed by the State under Section 311 Cr.P.C. was rejected.

4. Learned State Counsel prays for and is granted 15 days' time to get instruction regarding the status of trial.

5. Put up on 11.06.2025.

(Pankaj Purohit, J.) 21.05.2025 PN