CRLA/879/2023
2025 Latest Caselaw 2324 UK

Uttarakhand High Court

CRLA/879/2023 on 10 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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                                   CRLA No. 879 of 2023
                                   Hon'ble Ravindra Maithani, J.

Mr. Deepak Petshali, Advocate, holding brief of Mr. Vipul Sharma, Advocate for the appellant.

Mr. V.S. Rawat, A.G.A. for the State. Objection is taken on record. IA No. 3 of 2024 stands disposed of accordingly.

Instant appeal is preferred against the judgment and order dated 24.07.2023, passed in Special Sessions Trial No. 17 of 2022, State of Uttarakhand Vs. Pushkar Singh Bisht, by the Court of Special Judge (NDPS), Almora. By it, the appellant has been convicted under Sections 8 read with 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act") and sentenced to undergo rigorous imprisonment for a period of 10 years with a fine of Rs.1,00,000/-. In default of payment of fine, to undergo rigorous imprisonment for a further period of four months. It is delayed by 83 days.

Heard.

of 2023 has been filed.

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.

The paper book is ready. Let a copy of the paper book be provided to learned counsel for the parties, as per Rules.

Let State file its objection within ten days.

List on 01.04.2025.

(Ravindra Maithani, J.) 10.03.2025 Jitendra