CRLR/497/2025
2025 Latest Caselaw 1914 UK

Uttarakhand High Court

CRLR/497/2025 on 12 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



                                  CRLR No.497 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Ravi Bisht, Advocate for the revisionist.

2. This criminal revision is filed against the judgment and order dated 17.02.2021, passed by learned Additional Sessions Judge, Khatima, Udham Singh Nagar in Sessions Trial No.217 of 2019, State Vs. Vikram Samra and others, under Sections 147, 148, 149, 452, 307, 506 and 34 of IPC.

3. As per office report, there is delay of 1257 days in filing the present criminal revision.

4. Issue notice to respondent no.2, on the delay condonation application, returnable within four weeks.

5. Steps to be taken within three days.

6. List this case on 09.09.2025.

7. Respondent(s) may file objection(s) to the delay condonation application.

(Pankaj Purohit, J.) 12.08.2025 SK