CRLA/233/2025
2025 Latest Caselaw 3826 UK

Uttarakhand High Court

CRLA/233/2025 on 23 April, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                             COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures




                                      CRLA No. 233 of 2025


                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Amit Kapri, learned counsel for the appellant.

2. Mr. Siddhartha Bisht, learned A.G.A. with Mr. Himanshu Sain, learned Brief Holder for the State.

3. As per the office report the appeal is well within time. The instant criminal appeal has been preferred by the appellant (convict) against the judgment and order passed by the Special Sessions Judge, Pithoragarh, in Special Session Trial No. 17 of 2024, whereby, the present appellant has been convicted for the offences punishable under Sections 354, 452 of IPC and Section 7/8 and 11/12 of POCSO Act, P.S. Kanalichina, District Pithoragarh, whereby, the appellant has been convicted for the sentence of 5 years R.I. and fine of Rs. 10,000/-.

4. Admit.

5. Summon the Trial Court record.

6. Let the objection, if any, be filed by the respondent to the bail application.

7. List this matter on 21.05.2025.

(Rakesh Thapliyal, J.) 23.04.2025 PR