CRJA/24/2021
2021 Latest Caselaw 1622 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      06.05.2021                        CRJA No. 24 of 2021
                                        Hon'ble Raghvendra Singh Chauhan, CJ.
                                        Hon'ble Alok Kumar Verma, J.

Mr. J.S. Virk, learned Deputy Advocate

General for the State of Uttarakhand.

Admit.

Call for the record.

For the reasons stated, the delay in filing

the present Criminal Jail Appeal is condoned.

The Delay Condonation Application is allowed.

This Court has received this Appeal from

one Manoj Kumar from Jail challenging the

judgment dated 30.11.2019.

This Court appoints Ms. Manisha

Bhandari, the learned counsel, as Amicus

Curiae on behalf of the accused / appellant.

The Registry is directed to furnish a

copy of the complete record to Ms. Manisha

Bhandari, the learned Amicus Curiae.

Ms. Manisha Bhandari, the learned Amicus Curiae, shall be paid her fees by the

Uttarakhand State Legal Services Authority.

List this case as soon as the record is

received.

(Alok Kumar Verma, J.) (Raghvendra Singh Chauhan, CJ)

06.05.2021 06.05.2021

Rathour