Ms. Sudha Tamta vs Unknown
2025 Latest Caselaw 1802 UK

Uttarakhand High Court

Ms. Sudha Tamta vs Unknown on 7 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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19                                CRLA No.468 of 2025
                                  Hon'ble Ravindra Maithani, J.

Ms. Sudha Tamta, Advocate for the appellant.

Ms. Manisha Rana Singh, D.A.G. for the State.

The appellant proposes to challenge the judgment and order dated 02.03.2024, passed in Special Sessions Trial No. 136 of 2016, State of Uttarakhand Vs. Mukesh Gupta, by the court of Special Judge, NDPS Act, Udham Singh Nagar. By it, the appellant has been convicted and sentenced under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The appeal is delayed. A Delay Condonation Application, IA No.1 of 2025, has been filed.

Heard.

According to the delay condonation application, the appellant was totally unaware of the legal remedy and limitation period available to challenge the conviction. He was wholly dependent on legal aid and had no independent means or knowledge to initiate or follow up on legal proceedings.

The appellant has been provided legal aid assistance at the State expenses. It is not objected to by learned State Counsel.

Having considered, the Delay Condonation Application is allowed.

The delay in preferring the appeal is condoned.

Heard on admission.

Admit.

Let call for the LCR.

Let a paper book be prepared and provided to learned counsel for the parties, as per rule.

List thereafter.

Heard on Bail Application, IA No.2 of

State to file objections to the bail application.

List this matter on 12.09.2025 for hearing on the bail application.

(Ravindra Maithani J.) 07.08.2025 RV