CRLA/134/2025
2025 Latest Caselaw 2286 UK

Uttarakhand High Court

CRLA/134/2025 on 6 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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                                  CRLA No. 134 of 2025
                                  With
                                  IA No. 1 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Prasanna Karnatak, Advocate for the appellant.

Mr. V.S. Rawat, A.G.A. for the State. The appellant proposes to prefer an appeal against the judgment and order dated 16.12.2024, passed in Special Sessions Trial No. 12 of 2020, State of Uttarakhand Vs. Mahesh Chandra, by the court of Special Sessions Judge (NDPS Act)/District & Sessions Judge, Champawat. By it, the appellant has been convicted under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act") and sentenced to undergo rigorous imprisonment for a period of seven year with a fine of Rs.50,000/-. In default of payment of fine, to undergo simple imprisonment for further period of six months under Section 20 (b) (ii) (B) of the Act.

The appeal is delayed by 47 days. A Delay Condonation Application No. 1 of 2025 has been filed.

Heard.

Having considered, this Court is of the view that there are good grounds to condone the delay.

The delay condonation application is allowed. Delay in filing the appeal is condoned.

Admit.

Call for the LCR.

Once LCR is received, let paper book be prepared and provided to learned counsel for the parties, as per Rules.

List for final hearing on 17.06.2025. Heard on Bail Application No. 2 of

State to file objection to the bail application within three weeks.

List on 07.04.2025 for hearing on the bail application.

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(Ravindra Maithani, J.) 06.03.2025 Jitendra