CRLA/341/2016
2026 Latest Caselaw 3049 UK

Uttarakhand High Court

CRLA/341/2016 on 16 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

               Office Notes, reports,
                      orders or
SL.               proceedings or
       Date                                               COURT'S OR JUDGES'S ORDERS
No                 directions and
               Registrar's order with
                     Signatures
      16.04.                             Miscellaneous Application (IA No.15596 of 2025)
      2026
                                         in
                                         CRLA No.341 of 2016
                                         Hon'ble Alok Kumar Verma, J.

Hon'ble Alok Mahra, J.

The appellant - Sachin has been released on bail by this Court on 02.05.2025.

2. Mr. Nandan Arya, learned counsel for the appellant.

3. Mr. J.S. Virk, learned Deputy Advocate General for the respondent.

4. Mr. J.S. Virk, Deputy Advocate General, has not filed objection to the miscellaneous application despite getting sufficient opportunity. He has sought further two weeks' time, as a last opportunity, to file objection to the miscellaneous application.

5. In the interest of justice, time is granted.

6. List on 30.04.2026.

7. The recovery of the fine imposed against the appellant Sachin in Special Sessions Trial No.24 of 2015 is stayed till the next date of hearing.

(Alok Mahra, J.) (Alok Kumar Verma, J.) 16.04.2026 Shiv/