Citation : 2023 Latest Caselaw 1637 UK
Judgement Date : 12 June, 2023
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.120 of 2023
With
GA No. 46 of 2023
With
Delay Condonation Application (I.A. No. 1 of 2023)
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Pankaj Purohit, J.
Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Joshi, learned Brief Holder for the State/appellant.
2. The State has filed this application seeking special leave to appeal against the judgment and order dated 21.12.2022, passed by learned IIIrd Additional District and Session Judge, Rudrapur, Udham Singh Nagar in Sessions Trial No. 119 of 2015, whereby respondents have been acquitted for the charges of offence under Section 302 and 394 IPC.
3. There is 77 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 six weeks.
5. List this case on 25.07.2023.
(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 12.06.2023
Shubham
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