CRLR/74/2026
2026 Latest Caselaw 375 UK

Citation : 2026 Latest Caselaw 375 UK
Judgement Date : 29 January, 2026

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Uttarakhand High Court

CRLR/74/2026 on 29 January, 2026

                      Office Notes,
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      29.01.2026                        CRLR No.74 of 2026
                                        Hon'ble Subhash Upadhyay, J.

Mr. Adtiya Singh, learned counsel for the revisionist through V.C.

2. Mr. Virendra Singh Rawat and Mr. Pankaj Joshi, learned Assistant Government Advocates for the State.

3. This revision has been filed against the judgment and order dated 14.01.2026 passed by First Additional Sessions Judge, Dehradun in Criminal Appeal No.286/2023, whereby the appeal filed by the revisionist against the judgment and order dated 11.09.2023 passed by Judicial Magistrate-I, Dehradun, convicting the revisionist u/s 377 of IPC and sentencing him to two years R.I., has been rejected.

4. Admit the appeal.

5. Summon the TCR.

6. In view of the reasons indicated in the Exemption Application IA No.1/2026, same is allowed.

7. List on 09.03.2026.

8. Urgency Application IA No.2/2026 is disposed of.

(Subhash Upadhyay, J.) Vacation Judge 29.01.2026

Rajni