CRLA/38/2023
2023 Latest Caselaw 311 UK

SL.             Office Notes,
No.   Date   reports, orders or                   COURT'S OR JUDGE'S ORDERS
              proceedings or
               directions and
             Registrar's order
              with Signatures
                                  CRLA No. 38 of 2023
                                  With
                                  IA 1/2023 (For Bail and Suspension of Sentence)
                                  IA 2/2023 (For Delay Condonation Application in Time Barred CRLA)
                                  IA 3/2023 (For Urgency Application)
                                  Hon'ble Ravindra Maithani, J.

Mr. Mani Kumar, Advocate for the appellant appeared through video conferencing.

Mr. Lalit Miglani, A.G.A. for the State. The appellant seeks to challenge judgment and order dated 15.11.2022 passed in Special Session Trial No. 86 of 2021 'State vs. Amit' by the Court of Additional Sessions Judge/FTC, Rudrapur, by which the appellant has been convicted and sentenced under sections 376 and 506 of IPC.

The appeal is delayed by 5 days. Delay condonation application has been filed by the appellant.

Having heard, delay in filing the appeal is condoned. The delay condonation application is allowed.

Heard.

Admit.

Call for the LCR.

List this matter for hearing on 01.05.2023.

Meanwhile, State may file objections to the bail application.

(RavindraMaithani, J.) Vacation Judge 23.01.2023 A/PR