CRJR/5/2025
2025 Latest Caselaw 1733 UK

Uttarakhand High Court

CRJR/5/2025 on 5 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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



                                  CRJR No.5 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. B.C. Joshi, A.G.A. for the State.

2. This is a criminal jail revision filed, under Sections 438 and 442 of B.N.S.S. 2023, from jail through Jailor, District Jail, Almora, against the judgment and order dated 28.11.2024, whereby the revisionist was convicted under Section 216 of IPC and sentenced two years rigorous imprisonment and a fine of ₹5,000/- with default stipulation of one month additional imprisonment as well as the judgment and order dated 25.02.2025, passed by learned Sessions Judge, Pithoargarh, in Misc. Application No.6 of 2025, Anushka Budhathoki and others Vs. State, whereby the application moved by the revisionist under Section 5 of the Limitation Act, 1963, for condoning the delay in filing of the criminal appeal has been rejected.

3. As per office report, there is a delay of 67 days in filing the present criminal revision.

4. Learned State counsel prays for and is granted two weeks' time to file objection to the delay condonation application.

5. List this case on 27.08.2025.

(Pankaj Purohit, J.) 05.08.2025 SK