CRLA/64/2025
2025 Latest Caselaw 2064 UK

Uttarakhand High Court

CRLA/64/2025 on 13 February, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                            COURT'S OR JUDGES'S ORDERS
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                                      CRLA No. 64 of 2025
                                      Hon'ble Rakesh Thapliyal, J.

1. Ms. Neelima Mishra Joshi, learned Legal Aid Counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General for the State.

3. There is 124 days delay in preferring the instant jail appeal.

4. On perusal of the record, it reveals that Jail Superintendent of District Jail, Dehradun by letter dated 17.06.2024 requested the Secretary of the High Court Legal Service Committee by enclosing the judgment of the trial court for preferring the appeal. The question is - if the Jail Superintendent sent the letter dated 17.07.2024, then why there is such delay in preferring the instant appeal.

5. List on 17.02.2025, as fresh.

(Rakesh Thapliyal, J.) 13.02.2025 SKS