Uttarakhand High Court
State Of Uttarakhand vs Km Monika Sharma on 2 July, 2015
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia, Servesh Kumar Gupta
GA No. 58 of 2010 Hon'ble Sudhanshu Dhulia, J.
Hon'ble Servesh Kumar Gupta, J.
Mr. A.S. Gill, Deputy Advocate General, present for the State.
This is an appeal filed by the Government against the acquittal of the respondent/accused vide judgment and order dated 14.06.2010.
Vide order dated 11.11.2010 leave was granted to the State and the appeal was admitted. Lower court record was summoned.
Although the bailable warrants was issued against the respondent/accused but no one has put appearance on behalf of respondent before this Court.
Considering the fact that the respondent is a woman, let bailable warrants again be issued against the respondent-Monika Sharma through Chief Judicial Magistrate, Dehradun.
Registry is hereby directed to apprise about this order to the learned Chief Judicial Magistrate, Dehradun, for onward compliance.
List this matter on 16.07.2015 in a daily cause list.
(Servesh Kumar Gupta, J.) (Sudhanshu Dhulia, J.) 02.07.2015 Nitesh