CRLA/43/2025
2025 Latest Caselaw 2193 UK

Uttarakhand High Court

CRLA/43/2025 on 25 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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                                  IA No. 2 of 2025
                                  IA No. 3 of 2025
                                  In
                                  CRLA No. 43 of 2025
                                   Hon'ble Ravindra Maithani, J.

Ms. Sheetal Selwal, Advocate for the appellant.

Mr. Siddharth Bisht, A.G.A. for the State. Heard.

The appellant proposes to prefer appeal against the judgment and order dated 20.11.2024, passed in Special Sessions Trial no. 12 of 2019, State Vs. Suthis Kumar Chela. By it, the appellant has been convicted under Section 3 of the U.P. Gangsters and Anti Social Activities (Prevention) act, 1986 and sentenced to rigorous imprisonment for period of two years with a fine of Rs. 5000/-. In default of payment of fine, to undergo imprisonment for a further period of two months. It is delayed by two days.

A Delay Condonation Application No. 3 of 2025 has been filed.

Heard.

Having considered, there are good grounds to condone the delay.

The delay condonation application is allowed. Delay in preferring the appeal is condoned.

Admit.

Call for the LCR.

State may file objection to the bail application.

List on 28.03.2025 for hearing on the bail application.

(Ravindra Maithani, J.) 25.02.2025 Jitendra