CRLA/224/2022
2022 Latest Caselaw 1833 UK

                      Office Notes,
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         Date                                     COURT'S OR JUDGES'S ORDERS
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      24.06.2022                        CRLA No.224 of 2022
                                        Hon'ble Alok Kumar Verma, J.

Mr. Priyanshu Gairola, Advocate, nominated by the High Court Legal Services Committee for the appellant.

Mr. S.S. Adhikari, learned Deputy Advocate General assisted by Mr. B.S. Thind, learned Brief Holder for the State.

The proposed appeal has been filed along with an application to condone the delay in filing the appeal, against the judgment dated 30.03.2022, passed by the Special Judge (POCSO)/District and Sessions Judge, Tehri Garhwal in Special Sessions Trial No.26 of 2019, "State vs. Ritesh Kumar", 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 punishable under Section 377 IPC, and, 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 6 of the Protection of Children from Sexual Offences Act, 2012. Both the sentences are directed to run concurrently.

There is a delay of 22 days in filing the appeal.

The Delay Condonation Application (IA No.3 of 2022) is not seriously opposed by the State.

In the facts and circumstances of the case and in the interest of justice, the Delay Condonation Application (IA No.3 of 2022) is allowed. The delay is condoned.

Admit the appeal.

Summon the lower court records. The learned counsel for the State requested two weeks' time to file objection(s) to the Bail Application (IA No.1 of 2022).

List this case on 11.07.2022.

(Alok Kumar Verma, J.) 24.06.2022

JKJ/Neha