Mr. Ravi Shankar Kandpal vs Unknown
2025 Latest Caselaw 6475 UK

Uttarakhand High Court

Mr. Ravi Shankar Kandpal vs Unknown on 19 December, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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13                                CRLA No.723 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Ravi Shankar Kandpal, Advocate for the appellant.

Mr. Pankaj Joshi, A.G.A. for the State. The appellant proposes to challenge the judgment and order dated 27.09.2025, passed in Special Sessions Trial No. 40 of 2019, State Vs. Rajendra Singh Dhoni alias Raj, by the court of First Additional District and Sessions Judge/Special Judge, Nainital. By it, the appellant has been convicted under Sections 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The appeal is delayed by 12 days. A Delay Condonation Application, IA No.3 of 2025, has been filed.

Heard on Delay Condonation Application.

Learned counsel for the appellant submits that the appellant had no means to challenge the impugned judgment and order; the appellant has been provided legal aid assistance at the State expenses. In that process, delay occurred.

Learned State Counsel has not objected to the delay condonation application.

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 on 30.03.2026, for final hearing. Heard on Bail Application, IA No.1 of

State to file objections to the bail application.

List this matter on 09.01.2026 for hearing on the bail application.

(Ravindra Maithani J.) 19.12.2025 RV