SPLA/231/2023
2023 Latest Caselaw 2755 UK

               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. 231 of 2023
                                 with
                                 GA No. 82 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. J.S. Virk, Deputy Advocate General for the State of Uttarakhand.

2. State has sought leave to appeal against the judgment and order dated 27/28.01.2023 passed by learned Ist Additional Sessions Judge, Rishikesh, District Dehradun in Special Sessions Trial No. 75 of 2020, on the ground that convict/respondent has been awarded inadequate sentence.

3. As per office report, there is 128 days' delay in filing this appeal.

4. Issue notice to respondent on delay condonation application as well as application seeking leave to appeal, returnable within four weeks.

5. Steps to be taken within one week.

6. List on 06.12.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.09.2023 Navin