GA/80/2023
2023 Latest Caselaw 2756 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. 230 of 2023
                                 with
                                 GA No. 80 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. This is a Government Appeal filed under Section 378(3) CrPC against the judgment and order dated 28.02.2023 passed by learned Special Judge (POCSO Act)/ District & Sessions Judge, Tehri Garhwal in Special Sessions Trial No. 60 of 2021, whereby respondent has been acquitted for the charges of offence under Sections, 363, 366A, 376(2)(n), 376 (3) IPC and Section5(l)/6 of POCSO Act.

3. As per office report, there is 79 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 05.12.2023.

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