Uttarakhand High Court

CRLR/329/2025 on 14 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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

                                     CRLR No.329 of 2025
                                     Hon'ble Pankaj Purohit, J.

Mr. Kaushal Pandey, learned counsel for the revisionist.

2. Mr. S.S. Chauhan, learned DAG along with Mr. Vikash Uniyal, learned Brief Holder for the State.

3. This is a delayed criminal revision against the judgment and order dated 18.12.2024 passed by 3rd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar in Criminal Appeal No.237 of 2017, Gulfam Vs. State of Uttarakhand, whereby the findings of conviction under Section 379 IPC recorded by the trial court was set-aside and rather, he was held guilty for the offence punishable under Section 411 IPC. The revisionist has also challenged the order dated 16.11.2017 passed by the trial court in Criminal Case No.1291 of 2017, thereby holding the revisionist guilty under Section 379 IPC and at the same time, acquitting him for the offence of Section 411 IPC.

4. As per office report, there is delay of 76 days in filing the criminal revision.

5. Earlier this Court had granted time to the State to file objections to the delay condonation application filed by the revisionist along with present criminal revision, but no objection has been filed.

6. Learned State counsel submits that since there is delay of only 76 days' in filing the present criminal revision, therefore, the same is not seriously opposed.

7. I have gone through the affidavit filed in support of the delay condonation application.

8. The grounds mentioned in the affidavit appear to be sufficient. Accordingly, the delay condonation application (IA No.1/2025) is allowed. Delay of 76 days' in filing the present criminal revision is hereby condoned.

9. List on 06.08.2025 for admission.

(Pankaj Purohit, J.) 14.07.2025 AK