CRJA/64/2022
2023 Latest Caselaw 855 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                         COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRJA No.64 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Hon'ble Ravindra Maithani, J.

Mr. Siddharth Bankoti, learned counsel for the appellant.

Mr. J.S. Virk learned Deputy Advocate General along with Mr. Pankaj Joshi, learned Brief Holder for the State of Uttarakhand.

This Criminal Jail Appeal has been preferred against the judgment of conviction, which is supported with Delay Condonation Application, seeking condonation of delay of 232 days, which has chanced in filing the present Jail Appeal.

Apart from the ground taken in the Delay Condonation Application, the same has not been seriously opposed by the learned Government Advocate. Hence, the Delay Condonation Application would stand allowed and the delay in filing the Criminal Jail Appeal would stand condoned.

With the consent of the learned counsel for the parties, the appeal is being heard on admission.

Admit the appeal.

Summon the LCR.

List as soon as the records are received along with CRLA No.311 of 2020.

In the meantime, the learned Government Advocate may file objection to the Bail Application.

(Ravindra Maithani, J.) (Sharad Kumar Sharma, J.) 28.03.2023 SS