AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 232 wordsLok Pal Singh, J
Learned counsel for the parties would submit that civil appeals between the parties which were pending before the 1st Additional District Judge,
Rudrapur, District Udham Singh Nagar have been transferred to the Court of IInd Additional District Judge, Rudrapur, District Udham Singh Nagar.
Thus it would be just and proper to transfer these criminal appeals to the Court of IInd Additional District and Sessions Judge, Rudrapur, District
Udham Singh Nagar.
Learned counsel for the parties would submit that the criminal appeal nos.88/2020, Prem Prakash Singh vs. State of Uttarakhand, 117/2013, Smt.
Geeta & others vs. State of Uttarakhand, 126/2020, Manjulata & others vs.State of Uttarakhand & 158/2020, Smt. Prabhawati Devi vs. Prem
Prakash Singh and others, arising out of same judgment dated 03.03.2020, are pending in the Court of Ist Additional District and Sessions Judge,
Rudrapur, District Udham Singh Nagar.
With the consent of the parties, the aforesaid criminal appeals are transferred to the Court of IInd Additional District and Sessions Judge, Rudrapur,
District Udham Singh Nagar, who shall decide all the criminal appeals in accordance with law. The Appellate Court shall decide the aforesaid appeals
expeditiously and unnecessary adjournment to the parties shall be avoided.
The present Criminal Transfer Application stands disposed of.
Let a certified copy of this order be provided to the parties today itself on payment of usual charges.