Uttarakhand High Court

CRLA/416/2025 on 10 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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29                                CRLA No.416 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Siddharth Bankoti, 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 02/04.01.2025 in Special Sessions Trial No. 105 of 2021, State of Uttarakhand Vs. Naveen Alias Kallu, by the court of Special Judge, NDPS Act, Dehradun. By it, the appellant has been convicted and sentenced under Section 22 C of the Narcotic Drugs and Psychotropic Substances Act, 1985. The appeal is delayed. A Delay Condonation Application, IA No.1 of 2025, has been filed.

Learned counsel for the appellant submits that the appellant is in jail; there is no one to prefer appeal on behalf of the appellant; the appellant has been provided legal assistance at State expenses.

The Delay Condonation Application 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 thereafter.

Heard on Bail Application, IA No.2 of

List this matter on 28.07.2025 for hearing on the bail application.

In the meanwhile, State may file objections to it.

(Ravindra Maithani J.) 10.07.2025 RV