CRLA/241/2022
2022 Latest Caselaw 2247 UK

                      Office Notes,
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SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
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                   Registrar's order
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      22.07.2022                        CRLA No.241 of 2022
                                        Hon'ble Alok Kumar Verma, J.

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The proposed criminal appeal has been filed along with an application for condonation of delay against the judgment dated 12.04.2022, passed by the Special Judge (POCSO Act)/District & Sessions Judge, Tehri Garhwal in Special Sessions Trial No.56 of 2016, "State vs. Manish alias Monu", whereby the appellant has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.5,000/- for the offence under Section 376(2)(i) of IPC; he has been convicted and sentenced to undergo imprisonment for a period of three years along with a fine of Rs.1,000/- for the offence under Section 452 of IPC; he has been convicted and sentenced to undergo imprisonment for a period of one year for the offence under Section 506 of IPC; he has been further convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.5,000/- for the offence under Section 3/4 of the Protection of Children from Sexual Offences Act, 2012. All the sentences are directed to run concurrently.

Heard Mr. Mohit Kumar, learned counsel for the applicant and Mr. S.S. Adhikari, learned Deputy Advocate General for the State on Delay Condonation Application.

The Delay Condonation Application has not been seriously opposed. Delay Condonation Application ((IA No.2 of 2022) is allowed. 19 days' delay in filing the appeal is condoned.

The Criminal Appeal is admitted. The learned counsel for the State requested three weeks' time to file objection(s) to the Bail Application.

List this case on 18.08.2022.

(Alok Kumar Verma, J.) 22.07.2022

JKJ/Pant