CRLA/631/2025
2025 Latest Caselaw 6409 UK

Uttarakhand High Court

CRLA/631/2025 on 18 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

              Office Notes,
       Date      reports,
                orders or                  COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/26                          CRLA No.631 of 2025
                              With
                              IA No.1 of 2025
                              IA No.2 of 2025
                              Hon'ble Ravindra Maithani, J.

Mr. Mohd. Alauddin, Advocate for the appellant.

Mr. Virendra Singh Rawat, AGA for the State. The appellant proposes to challenge the judgment and order dated 31.07.2025, passed in Special Sessions Trial No.151 of 2023, State of Uttarakhand vs. Ramesh Kumar, by the court of Additional District and Sessions Judge/F.T.S.C. (POCSO) Roorkee, District Haridwar. By it, the appellant has been convicted under Sections 9(n)/10 of the Protection of Children from Sexual Offences Act, 2012 and sentenced accordingly. The appeal is delayed by 17 days. A delay condonation application has been filed. Learned counsel for the appellant submits that the appellant was in jail, therefore, he could contact with pairokar, therefore, delay occurred. It is not disputed to by the learned State Counsel.

Having considered, the grounds of delay are good enough to condone the delay. Therefore, delay in filing the appeal is condoned. The delay condonation application is allowed. Heard.

Admit.

Call for the LCR.

Once LCR is received, let paper-book be prepared and supply it to the learned counsel for the parties, as per Rules.

State to file objections on the bail application. List on 10.01.2026.

(Ravindra Maithani, J.) 18.12.2025 Sanjay