Citation : 2023 Latest Caselaw 1537 UK
Judgement Date : 5 June, 2023
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
Delay Condonation Application (IA No. 1 of 2023)
In
SPLA No. 114 of 2023
with
GA No. 45 of 2023
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Pankaj Purohit, J.
Mr. J.S. Virk, Deputy Advocate General with Mr. Pankaj Joshi, Brief Holder for the State of Uttarakhand.
2. The State has filed this application seeking special leave to appeal against the judgment and order dated 11.11.2022 passed by learned IIIrd Additional District and Sessions Judge, Rudrapur, Udham Singh Nagar in Sessions Trial No. 80 of 2017, whereby respondents have been acquitted for the charges of offence under Section 395/34, 120B/34, 506/34 and 412/34 IPC and Section 25 Arms Act.
3. There is 108 days delay in filing the special leave to appeal.
4. Issue notices to respondents on delay condonation application as well as application seeking leave to appeal, returnable within eight weeks.
5. List on 31.08.2023.
(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 05.06.2023 Navin
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!