CRLA/34/2025
2025 Latest Caselaw 1645 UK

Uttarakhand High Court

CRLA/34/2025 on 10 January, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

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                                      CRLA No. 34 of 2025
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Aditya Pratap Singh, learned Legal Aid Counsel for the appellant.

2. Mr. V.S. Pal, learned AGA with Mr. Prabhat Kandpal, learned Brief Holder for the State/ respondents.

3. There is delay of 670 days in preferring the instant appeal.

4. Present appeal has been preferred by the appellant (convict) against the judgment and order dated 10.01.2023 passed by learned Addl. Session Judge, Ram Nagar, Nainital, in Sessions Trial No. 46 of 2021 whereby appellant has been convicted for the offence under Section 395, 397, 412 IPC read with Section 34 IPC with the maximum sentence of 7 years rigorous imprisonment.

5. Four weeks time is granted to the State to file objection to the bail application and delay condonation application. Two weeks, thereafter, is granted to the appellant to file response to the objection.

6. List in the week commencing 17.02.2025.

(Rakesh Thapliyal, J.) 10.01.2025 SKS