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[Cites 1, Cited by 0]

Uttarakhand High Court

SPLA/26/2021 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.26 of 2021
                                  With
                                  GA No.12 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 09.12.2020 passed by learned Judicial Magistrate/Civil Judge (JD), Gopeshwar, in Criminal Complaint Case No.65 of 2011, 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