CRLA/556/2022
2023 Latest Caselaw 370 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 1 of 2022
                                  In
                                  CRLA No. 556 of 2022
                                  With
                                  IA No. 1 of 2022
                                  In
                                  CRLA No. 561 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Vipul Sharma, Advocate, for the appellant.

Mr. T.C. Agarwal, Deputy A.G., with Mr. Tumul Nainwal, Brief Holder, for the State of Uttarakhand.

These are two connected Criminal Appeals, which are listed for consideration of the respective Delay Condonation Applications, which has been filed along with the Criminal Appeals, preferred against the judgment of conviction.

The delay, which has been sought to be condoned is that of 23 days respectively.

The Delay Condonation Application is opposed by the Government Advocate by filing objection through IA No. 3 of 2023.

Having heard the learned counsel for the parties on the Delay Condonation Application, this Court is of the view, that since the appellant has satisfactorily explained the delay of 23 days, which has chanced in filing the Appeal, the delay of 23 days would stand condoned.

With the consent of parties, heard the Appeals on admission.

Admit the Appeals.

Summon the LCR.

List these Criminal Appeals for consideration of the Bail Application after receipt of the records of the Court below.

In the meantime, the Government Advocate, may also file objection to the Bail Application.

(Sharad Kumar Sharma, J.) Dated 13.02.2023 Shiv