2021 Present: Mr. Pratik Sharma vs Unknown
2021 Latest Caselaw 25 HP

Cr. Appeal No. 414 of 2020

.

01.01.2021 Present: Mr. Pratik Sharma, Advocate, for the appellant,

through Video Conferencing.

Mr. Dinesh Thakur, Additional Advocate General, for the respondent-State, through Video Conferencing.

Cr. Appeal No. 414 of 2020

Judgment, impugned herein, was passed on

24.09.2020. Copy thereof was also supplied on 24.09.2020,

whereas, appeal has been filed on 16.12.2020.

In view of order dated 23.03.2020 passed by

Supreme Court of India in suo motu Writ Petition (Civil) No.3

of 2020, it has been ordered that a period of limitation in all

proceedings, irrespective of limitation prescribed under the

general law or Special Laws whether condonable or not, shall

stand extended w.e.f. 15.03.2020 till further orders, on

account of COVID-19 pandemic, to be passed by the Supreme

Court, present appeal is to be treated within limitation.

Admit.

Post admission notice. Mr. Dinesh Thakur, learned

Additional Advocate General, who is present through Video

Conferencing, appears, waives and accepts service of post

admission notice on behalf of the respondent-State.

Records be requisitioned.

Cr.M.P. No.1766 of 2020

Notice in the aforesaid terms.

Reply, as prayed for, be filed within four weeks

positively.

List on 22.02.2021.

Cr.M.P.(M) No.2290 of 2020

.

In view of order passed in main appeal, present

application has become infructuous and disposed of

accordingly.

(Vivek Singh Thakur) Judge January 1, 2021

(Purohit)