CRLA/49/2025
2025 Latest Caselaw 1968 UK

Uttarakhand High Court

CRLA/49/2025 on 6 February, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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



                                           CRLA No.49 of 2025
                                           Hon'ble Pankaj Purohit, J.

Mr. B.S. Koranga, Advocate for the appellant.

2. Mr. R.K. Joshi, B.H. for the State.

3. This is a criminal appeal filed under Section 415 of B.N.S.S. 2023 against the judgment and order dated 29.01.2025, passed by learned Special Sessions Judge (NDPS Act)/Sessions Judge, Champawat in Special Sessions Trial No.39 of 2019, whereby the appellant was convicted under Sections 8/20 of NDPS Act, 1985 with rigorous imprisonment of ten years along with a fine of ₹1,00,000/- with default stipulation of one year additional simple imprisonment.

4. As per office report, the appeal is well within time.

5. Admit.

6. Sent for T.C.R.

7. List this case on 17.03.2025.

8. Objection, if any, to the bail application, be filed in the meantime.

(Pankaj Purohit, J.) Vacation Judge 06.02.2025 SK