Uttarakhand vs Unknown
2022 Latest Caselaw 3459 UK

CRLA No.435 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Mohd. Alauddin, Advocate for the appellant.

Mr. Pramod Tewari, Brief Holder for the State.

Appellant proposes to file an appeal against judgment and order dated 14.06.2022, passed in Sessions Trial No. 125 of 2018, State of Uttarakhand vs. Khadim and others, by the court of FTSC/Additional Sessions Judge, Roorkee, District Haridwar, by which, the appellant has been convicted and sentenced under Sections 376, 376(2)(n) IPC.

The appeal is delayed by 66 days. A Delay Condonation Application (IA) No.1 of 2022 has been filed. It is averred in the delay condonation application that after conviction the appellant went in mental stress coupled with financial crises, he could not file appeal on time.

Having heard, this Court is of the view that the grounds for delay are sufficient. Delay condonation application is allowed. The delay in filing the appeal is condoned.

Call for the LCR.

List this case on 11.11.2022 for hearing on admission.

(Ravindra Maithani, J.) 31.10.2022 Sanjay