Uttarakhand High Court

SPLA/130/2025 on 2 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. 130 of 2025
                                 With
                                 GA No. 35 of 2025
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

1. Mr. K.S. Bora, learned Deputy Advocate General with Mr. J.P. Kandpal, learned Brief Holder for the appellant.

2. This appeal is filed against the judgment and order dated 06.08.2024 rendered by learned Additional Sessions Judge/F.T.S.T., District Haridwar in Sessions Trial No. 05 of 2020, whereby respondent has been acquitted for the offence punishable under Sections 363, 366 & 376 of I.P.C. and Section 5(l)/6 of POCSO Act, 2012.

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 197 days in filing the appeal.

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

5. List this case on 11.08.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 02.06.2025

Aswal