CRJA/6/2023
2023 Latest Caselaw 162 UK

                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                          COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     IA No.01 of 2023 (Delay condonation application in time barred CRJA)
                                     In
                                     CRJA No.06 of 2023
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Atul Kumar Shah, D.A.G. with Mrs. Mamta Joshi, Brief Holder, for the State of Uttarakhand/respondent.

This criminal jail appeal has been preferred against the judgment of the conviction, which is supported with the delay condonation application.

In this jail appeal, the appellant has filed an application for providing him free legal aid services.

Hence, the High Court Legal Services Authority, is directed to appoint the Advocate to represent the cause of the present appellant within a period of two weeks' from today.

List this criminal appeal as soon as the respective counsel is appointed, for consideration of the delay condonation application.

(Sharad Kumar Sharma, J.) 10.01.2023

NR/