CRJA/7/2020
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Uttarakhand High Court

CRJA/7/2020 on 3 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  CRJA No.7 of 2020
                                  Hon'ble Pankaj Purohit, J.

Mr. Narendra Bali, learned counsel for the appellant.

2. Mr. S.C. Dumka, learned A.G.A. with Ms. Sweta Badola Dobhal, learned Brief Holder for the State of Uttarakhand.

3. Ms. Deepa Arya, learned legal-aid counsel for the appellant is also present. After her engagement as legal-aid counsel, the appellant engaged Mr. Narendra Bali, learned counsel to represent him.

4. In this view of the matter, Ms. Deepa Arya, learned legal-aid counsel is hereby relieved. She may raise her bill, as per law, before the SLSA. The Office is directed not to show the name of Ms. Deepa Arya, learned legal-aid counsel for the appellant in the cause list henceforth.

5. It is contended by learned counsel for the appellant/applicant that the appellant/ applicant was convicted under Sections 342, 354 IPC and under Section 7/8 of the POCSO Act, vide judgment and order dated 20.12.2019 by the Court of learned F.T.C./Additional Sessions Judge/Special Judge POCSO, Haridwar in Special Sessions Trial No.170 of 2018 State Vs. Dharmendra, and sentenced for a maximum period of five years' rigorous imprisonment.

6. It is further contended by him that the appellant/applicant might have served the sentence imposed upon him and requested this Court to direct the learned State Counsel to bring on record the custody certificate regarding this fact from the concerned Jail as to whether appellant/ applicant served out the sentence imposed upon him or not.

7. In view of the request made by learned counsel for appellant/applicant, learned State Counsel is directed to bring on record the report as to whether the appellant/applicant has served out the sentence imposed upon him or not.

8. Put up on 23.09.2025.

9. Urgency Application (IA/2602/2024) stands disposed of.

(Pankaj Purohit, J.) 03.09.2025 PN