SPLA/174/2023
2023 Latest Caselaw 1900 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPLA No. 174 of 2023
                                  in
                                  GA No. 71 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. J.S. Virk, learned D.A.G. alongwith Mr. R.K. Joshi and Mr. Pankaj Joshi, learned Brief Holders for the State of Uttarakhand/ appellant.

2. As per office report, there is a delay of 98 days in filing this appeal, under Section 378(3) of Criminal Procedure Code, against the judgment rendered by learned Sessions Judge (POCSO Act)/District & Sessions Judge, Tehri Garhwal, in Special Session Trial No. 04 of 2021, State Vs. Sachin, whereby respondent has been acquitted of the charge for offences punishable under Sections 363, 366 and 376(2)(n) of IPC and 5(1)/6 of Protection of Children from Sexual Offence Act, 2012.

3. Issue notice on Delay Condonation Application and also on application seeking leave to appeal, returnable within six weeks.

4. Steps be taken within a period of one week.

5. List on 20.09.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 21.07.2023 PN