CRLA/234/2023
2023 Latest Caselaw 1191 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
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      28.04.2023
                                            CRLA No. 234 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Rajat Mittal, Advocate, for the appellant.

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

The appellant is a convict by virtue of the judgment dated 07.03.2023, as rendered in Special Sessions Trial No. 27 of 2020, State Vs. Sanjay. The Appeal has been preferred along with the Delay Condonation Application No. IA/2/2023, seeking condonation of 13 days delay. Having gone through the reasons for delay, and being satisfied with the same, the delay, which has chanced in preferring the present Criminal Appeal would hereby stand condoned. Accordingly, the Delay Condonation Application would stand allowed.

Heard learned counsel for the parties on admission.

Admit the Appeal.

Summon the LCR.

List on 26.05.2023.

During the inventing period, the learned Government Advocate may file objection to the Bail Application No. IA/1/2023.

(Sharad Kumar Sharma, J.) 28.04.2023 Mahinder/