CRLA/326/2020
2021 Latest Caselaw 112 UK

CRLA No.326 of 2020
Hon'ble Lok Pal Singh, J.

Mr. Karan Anand, Advocate for the appellant.

Mr. V.S. Rathore, A.G.A for the State of Uttarakhand.

Criminal Appeal is directed against judgment and order dated 19.03.2020, passed by learned Special Judge Gangster/Additional Sessions Judge/IIIrd Haridwar in Special Sessions Trial No. 1 of 2013, State Vs. Raju @ Rajkumar and others, wherein the appellant has been convicted for the offences punishable under Section 2/3 of The Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986 has been sentenced for three years and a fine of Rs.5,000/-. There is a delay of 129 days in filing the criminal appeal.

On the last occasion, the Co-ordinate Bench has directed the appellant to surrender before the Court concerned and a surrender certificate in this regard has been filed that the appellant has surrendered before the court concerned.

The delay of 129 days has been explained sufficiently. Consequently, delay in filing the criminal appeal of 129 days is condoned.

Delay Condonation Application (No. 3396 of 2020) is allowed.

Heard.

Admit.

Summon the Lower Court Record. List this case for hearing on the bail application immediately, when Lower Court Record is received.

                         (Lok Pal Singh, J.)
Shubham                        11.01.2021