CRLR/495/2025
2025 Latest Caselaw 1947 UK

Uttarakhand High Court

CRLR/495/2025 on 14 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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




                                                CRLR No.495 of 2025
                                                Hon'ble Pankaj Purohit, J.

Ms. Sheetal Selwal, learned legal aid counsel for the revisionist.

2. As per office report, there is defect in the present criminal revision that the certified copy of the impugned judgment and order is not annexed.

3. Since the instant revision has been filed by legal aid counsel and the photocopy of the impugned judgment and order is attached with the criminal revision, therefore, the defect, as pointed out by the Registry is overruled.

4. Exemption application (IA No.1/2025) has also been moved by the revisionist for exempting the revisionist to file her affidavit.

5. For the reasons stated in the exemption application, the same is allowed.

6. As per office report, there is delay of 199 days' in filing the present criminal revision.

7. Issue notice to the respondent on the delay condonation application (IA No.2/2025), returnable within four weeks.

8. Steps to be taken within seven days.

9. List on 08.09.2025.

10. In between, respondent may file objections/counter affidavit to the delay condonation application.

(Pankaj Purohit, J.) 14.08.2025 AK