SPLA/159/2025
2025 Latest Caselaw 1281 UK

Uttarakhand High Court

SPLA/159/2025 on 23 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA No. 159 of 2025
                                 With
                                 GA No. 41 of 2025
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

1. Mr. K.S. Bora, learned Deputy Advocate General for the State of Uttarakhand/appellant.

2. State has filed this appeal, against the acquittal of respondents, after delay of 1871 days. In para 5 of the affidavit filed in support of delay condonation application, however, it is mentioned that the permission to file appeal was granted by Office of Legal Remembrancer on 07.07.2020. The impugned judgment was rendered by 2nd Additional Sessions Judge, Dehradun on 13.02.2020. There is no plausible explanation for delay in filing the appeal.

3. From the statement made in the affidavit filed in support of delay condonation application, it appears that the concerned Officials have taken the matter very casually.

4. Secretary (Home) is directed to order an enquiry into the matter and fix responsibility for such an inordinate delay of 1871 days in filing this appeal.

5. List this case on 14.10.2025, on which date, Secretary (Home) shall file his personal affidavit indicating the progress in the matter.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 23.07.2025 Aswal