SPLA/63/2021
2021 Latest Caselaw 2509 UK

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                                  SPLA No.63 of 2021
                                  With
                                  GA No.29 of 2021
                                  Hon'ble R.C. Khulbe, J.

Ms. Manisha Rana Singh, learned A.G.A. along with Ms. Sonika Khulbe, learned B.H. for the State/ appellant.

Heard this matter through video conferencing. This Government appeal is preferred against the judgment and order dated 01.03.2021, passed by learned 5th Addl. Sessions Judge, Haridwar, in Criminal Appeal No.08 of 2014, Ashgar vs. State of Uttarakhand.

Since, the appeal is time barred, hence, the delay condonation application has been moved to condone the delay.

Issue notice the respondent. Steps be taken within a week. Summon the lower court record. List thereafter.

(R.C. Khulbe, J.) 20.07.2021 BS