Uttarakhand High Court

CRLA/333/2025 on 7 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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19                                CRLA No.333 of 2025
                                  Hon'ble Ravindra Maithani, J.

Ms. Gurbani Singh, Advocate for the appellant.

Mr. V.S. Rawat, A.G.A. for the State. Heard.

The appellant proposes to challenge the judgment and order dated 07/08.08.2024 in Special Sessions Trial No. 27 of 2014, State of Uttarakhand Vs. Yogendera, by the court of Special Judge, NDPS Act, Dehradun. By it, the appellant has been convicted and sentenced under Section 20 B of the Narcotic Drugs and Psychotropic Substances Act, 1985. The appeal is delayed by 227 days. A Delay Condonation Application, IA No.2 of 2025, has been filed.

In the instant case, the appellant has been provided legal assistance at State expenses. The Delay Condonation Application records that the appellant does not have any family members or close relatives, who would have assisted him in legal representation. Due to absence of parokar, the appeal on time could not be preferred.

It is not objected to by learned State Counsel.

Having considered, the Delay Condonation Application is allowed.

The delay in preferring the appeal is condoned.

Heard on admission.

Admit.

Let call for the LCR.

Let a paper book be prepared and provided to learned counsel for the parties, as per rule.

List on 11.08.2025.

Heard on Bail Application List this matter after four weeks for hearing on the bail application.

(Ravindra Maithani J.) 07.07.2025 RV