GA/113/2022
2023 Latest Caselaw 1551 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA No. 249 of 2022
                                 with
                                 G.A. No. 113 of 2022
                                 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/appellant.

Delay Condonation Application (I.A. No. 1 of 2022)

2. There is delay of 57 days in filing the Government Appeal.

3. For the reasons indicated in the affidavit filed in support of delay condonation application, the same is allowed and the delay in filing Government Appeal is condoned.

4. The victim has also filed an appeal under proviso to Section 372 Cr.P.C. against the judgment and order dated 20.07.2022, impugned herein, whereby respondent nos. 1, 2 & 3 have been acquitted for the charges of offence under Section 305 IPC.

5. Upon perusal of record and after hearing learned counsel for the parties, we deem it proper to grant leave to appeal.

6. Accordingly, the application seeking leave to appeal is allowed.

7. List on 08.06.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 06.06.2023 Navin