CRLA/143/2026
2026 Latest Caselaw 2510 UK

Uttarakhand High Court

CRLA/143/2026 on 31 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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      Date                                       COURT'S OR JUDGES'S ORDERS
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D1-
01                                CRLA No.143 of 2026
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Ms. Nipushmola Joshi, Advocate for the appellant.

Mr. Siddhartha Bisht, A.G.A. for the State.

Heard.

The victim has preferred the instant appeal challenging that part of the judgment and order dated 23.12.2025, passed in Sessions Trial No.232 of 2022, State Vs. Jagjeet Singh @ Jagga and Another, by the court of 3rd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar, by which the respondent no.2 has been acquitted of the charge under Sections 120-B, 302, 504 and 506 IPC.

Admit.

Issue bailable warrants against the respondent no.2.

Let call for the LCR.

Once LCR is received, paper book be prepared and provided to learned counsel for the parties, as per rules.

List this matter along with CRLA No.61 of 2026 on 22.05.2026.

(Siddhartha Sah, J.) (Ravindra Maithani J.) 31.03.2026 RV