CRLA/503/2023
2023 Latest Caselaw 2195 UK

               Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                 CRLA No. 503 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. Bhuvnesh Joshi, Advocate for the appellant.

2. Mr. J.S. Virk, Deputy Advocate General with Mr. Rakesh Kumar Joshi, Brief Holder for the State of Uttarakhand.

3. This is an appeal against conviction filed under 374 CrPC.

4. Appellant has been convicted for offence punishable under Section 8 read with Section 20(b)(ii)(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo 14 years rigorous imprisonment with fine of `1,50,000/- and, in default of payment of fine, he was sentenced to undergo four years additional rigorous imprisonment, vide judgment and order dated 26.05.2023 passed by Special Sessions Judge (NDPS Act), Pithoragarh in Special Sessions Trial No. 5 of 2017.

Delay Condonation Application (IA No. 2 of 2023)

5. Heard.

6. There is delay of 10 days in filing the instant criminal appeal.

7. Learned State Counsel submits that he does not oppose the prayer for delay condonation.

8. Having regard to the facts and reasons mentioned in the delay condonation application, the same is allowed. The delay in filing the appeal is condoned.

9. Admit.

10. Summon the Lower Court Record.

11. List on 12.10.2023.

12. Learned State Counsel may file objection, if any, to the bail application, in the meantime.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 10.08.2023 Navin