Sikkim High Court
State Of Sikkim Through Vigilance ... vs Asal Kumar Thapa And Ors on 15 October, 2020
Author: Bhaskar Raj Pradhan
Bench: Bhaskar Raj Pradhan
Court No.3.
HIGH COURT OF SIKKIM
Record of proceedings through Video Conferencing
Crl Rev.P. No.03 of 2020
STATE OF SIKKIM THROUGH VIGILANCE DEPARTMENT
.... PETITIONER
VERSUS
ASAL KUMAR THAPA & ORS. .... RESPONDENTS
Date:15.10.2020
CORAM
HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, J.
For Petitioner : Dr. Doma T. Bhutia, Public Prosecutor.
Mr. S. K. Chettri, Additional Public Prosecutor.
For Respondents: Mr. Ajay Rathi, Advocate, No. 1, 2 and 3.
..........
I.A. No.02 of 2020 This is an application for placing on record the charge sheet as well as the statements recorded under Section 161 of the Code of Criminal Procedure, 1973 of prosecution witnesses before the learned Special Judge. Considered. The application is allowed. The documents are taken on record. The application is disposed of.
Crl Rev.P. No.03 of 2020Heard Dr. Doma T. Bhutia, learned Public Prosecutor assisted by Mr. S. K. Chettri, learned Additional Public Prosecutor and Mr. Ajay Rathi, learned counsel for the respondent nos. 1, 2 and 3.
Order reserved.
BHASKAR Digitally signed
by BHASKAR RAJ
RAJ PRADHAN
Date: 2020.10.16
PRADHAN 10:33:33 +05'30'
Judge
Index: yes/No
to/ Internet: yes/No