CRLA/346/2020
2021 Latest Caselaw 1296 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions               COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      05.04.2021                     Delay Condonation Appl. No. 3960 of 2020
                                     In
                                     CRLA No. 346 of 2020

                                     Hon'ble R.C. Khulbe, J.

Mr. S.K. Shandilya, learned counsel for the appellant/accused.

Mr. B.S. Thind, learned Brief Holder for the State.

Heard.

This appeal is preferred against the judgment and order dated 11.11.2019, passed by learned FTC/ Additional District Judge/ Special Judge, POCSO, Haldwani in Special Sessions Trial No. 23 of 2018, State vs. Yaseen.

The appeal is time barred. Accordingly, delay condonation application has been moved to condone the delay, which is supported by an affidavit.

The State has no objection. Sufficient ground has been shown.

Accordingly, delay condonation application is allowed. The delay in filing the appeal is condoned.

Admit the appeal.

Summon the LCR.

List the matter on 07.05.2021. In the meantime, Registry will obtain a report from the Jail Authority about the health condition of the appellant/accused.

(R.C. Khulbe, J.) 05.04.2021 Parul