CRLR/927/2024
2025 Latest Caselaw 1383 UK

Uttarakhand High Court

CRLR/927/2024 on 29 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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



                                  CRLR No.927 of 2024
                                  With
                                  CRLR No.910 of 2024
                                  CRLR No.917 of 2024
                                  Hon'ble Pankaj Purohit, J.

Mr. Aditya Singh, Advocate for the revisionist.

2. Mr. G.S. Sandhu, Additional Advocate General for the State.

3. This revision has been filed by the revisionist against the judgment and order dated 08.02.2024 passed by the court of Chief Judicial Magistrate, Dehradun, whereby the application under Section 239 of the Cr.P.C. of the revisionist has been partially allowed.

4. As per the office report, the revision(s) is barred by time. Therefore, the application for condonation of delay has been filed by the revisionist/accused person(s).

5. Learned counsel for the State prays for and is allowed two weeks' time to file objection to the delay condonation application(s).

6. List this case on 14.08.2025.

(Pankaj Purohit, J.) 29.07.2025 Ravi