CRLA/213/2023
2023 Latest Caselaw 1063 UK

                   Office Notes, reports,
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SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
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      20.04.2023
                                            CRLA No. 213 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Amar Murti Shukla, Advocate, for the appellant.

Mr. T.C. Aggarwal, Deputy Advocate General, along with Mr. Sachin Panwar, Brief Holder, for the State.

This Criminal Appeal has been preferred against the judgment of conviction, whereby the appellant has been convicted for the offence under Section 306 of IPC. The appeal has been preferred along with the Delay Condonation Application No. IA/1/2023, seeking condonation of 66 days delay.

Having heard the learned counsel for the parties on the Delay Condonation Application and having gone through the contents of the same; being satisfied with the reasons given for seeking condonation of delay, the Delay Condonation Application would stand allowed and the delay, which has chanced in filing the Appeal, would hereby stand condoned.

With the consent of the learned counsel for the parties, the Appeal is heard on admission.

Admit the Appeal.

Summon the lower Court record. List the Bail Application No. IA/2/2023, after the receipt of the records of the Court below.

During the intervening period, the learned Government Advocate may file objection to the Bail Application.

(Sharad Kumar Sharma, J.) 20.04.2023 Mahinder/