CRLA/476/2025
2025 Latest Caselaw 1863 UK

Uttarakhand High Court

CRLA/476/2025 on 11 August, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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21                                CRLA No.476 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Susheel Kumar, Advocate holding brief of Mr. Gaurav Singh, Advocate for the appellant.

Mr. V.S. Rawat, A.G.A. for the State. The appellant proposes to challenge the judgment and order dated 12/13.12.2024, passed in Special Sessions Trial No.166 of 2019, State Vs. Aajad and Another, by the court of FTSC/Additional Sessions Judge, Roorkee, District Haridwar. By it, the appellant has been convicted and sentenced under Sections 363, 366A, 354 IPC and Section 7 read with Section 8 of the Protection of Children from Sexual Offences Act, 2012. The appeal is delayed. A Delay Condonation Application, IA No.1 of 2025, has been filed.

The delay condonation application is not objected to by learned State Counsel.

Having considered, this Court is of the view that there are good grounds for condonation of delay. Accordingly, the Delay Condonation Application deserves to be allowed.

The delay condonation application is allowed.

The delay in preferring the appeal is condoned.

Heard on admission.

Admit.

Let call for the LCR.

Let 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.) 11.08.2025 RV