CRLA/174/2023
2023 Latest Caselaw 909 UK

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      01.04.2023
                                            CRLA No. 174 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Vaibhav Singh Chauhan, Advocate, for the appellant.

Mr. Pramod Tiwari, Brief Holder, for the State.

This Criminal Appeal, preferred under Section 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, as against the judgment of conviction is supported with the Delay Condonation Application No. IA/1/2023, seeking condonation of 307 days delay.

The learned Government Advocate prays for and is granted three weeks' time to file objection to the Delay Condonation Application.

List this matter in the week commencing 24.04.2023.

(Sharad Kumar Sharma, J.) 01.04.2023 Mahinder/