Uttarakhand High Court
SPLA/23/2021 on 16 March, 2021
Author: R.C. Khulbe
Bench: R.C. Khulbe
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
SPLA No.23 of 2021
With
GA No.09 of 2021
Hon'ble R.C. Khulbe, J.
Mrs. Pushpa Bhatt, learned Dy.A.G. along with Mr. Siddhartha Bisht, learned B.H. for the State/appellant.
Heard.
This government appeal is directed against the judgment and order dated 08.12.2020 passed by learned Judicial Magistrate/Civil Judge (JD), Gopeshwar, in Criminal Complaint Case No.308 of 2017, State vs. Dinesh Chandra and others, whereby the learned court below acquitted the respondents.
Special leave to appeal application has been moved, in which, sufficient grounds have been shown.
Accordingly, leave to appeal application is allowed. Leave is granted.
Admit.
Summon the LCR.
Issue notice to respondents. Steps be taken within seven days. List after service.
(R.C. Khulbe, J.) 16.03.2021 BS