SPLA/146/2025
2025 Latest Caselaw 2992 UK

Uttarakhand High Court

SPLA/146/2025 on 16 June, 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. 146 of 2025
                                 With
                                 GA No. 39 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. This appeal is filed against the judgment and order dated 12.02.2025 rendered by learned Special Sessions Judge (N.D.P.S.)/Session Judge, District Uttarkashi in Special Session Trial No. 16 of 2020, whereby respondents have been acquitted for the offence punishable under Section 8/20 of Narcotic Drugs and Psychotropic Substance Act, 1985.

3. Present special leave to appeal has been preferred by the State against the acquittal of respondent. As per Office report, there is delay of 30 days in filing the appeal.

4. Issue notice to the respondents on the delay condonation application as well as application seeking leave to appeal, returnable within six weeks.

5. List this case on 09.09.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 16.06.2025

Aswal