Uttarakhand High Court
CRLR/186/2021 on 11 August, 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
CRLR No.187 of 2021
Hon'ble R.C. Khulbe, J.
Mr. Laxman Singh, learned counsel for the revisionist.
Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State.
Heard.
This criminal revision is preferred against the order dated 06.07.2015 passed by Additional Civil Judge(J.D)/Judicial Magistrate, Roorkee in criminal case no.946 of 2014, State Vs. Ilam Chand as well as order dated 02.08.2021 passed by Second Additional Sessions Judge, Roorkee in criminal appeal no.77 of 2015, Ilam Chand Vs. State.
Admit.
List the matter on 16.08.2021 for hearing on the bail application.
Meanwhile, Registry will obtain a report from the concerned Jail Authority about the sentence served by the revisionist with remission.
In the meantime, learned counsel for the revisionist will remove the defect(s), as pointed out by the Registry.
(R.C. Khulbe, J.) 11.08.2021 Sukhbant