Uttarakhand High Court

CRLR/204/2025 on 21 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office Notes, reports,
                   orders or proceedings
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         Date        or directions and                     COURT'S OR JUDGES'S ORDERS
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                   Registrar's order with
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      21.05.2025                            CRLR No. 204 of 2025
                                            Hon'ble Vivek Bharti Sharma, J.

Mr. D. C. S. Rawat, learned counsel for the revisionist.

2. Mr. Deepak Bisht, learned D.A.G. for the State.

3. There is delay of 47 days in filing the revision.

4. Perusal of the order-sheet would reflect that vide order dated 15.04.2025, time was granted to the learned State counsel to file reply/objections to the Delay Condonation Application (IA No.01 of 2025) but the same was not filed.

5. Delay Condonation Application (IA No. 01 of 2025) is filed along with the affidavit of the revisionist.

6. For the reasons stated, the Delay Condonation Application is allowed. Delay is hereby condoned.

7. Exemption Application (IA No.02 of 2025) is filed by the revisionist with prayer that the revisionist be exempted from surrendering in connection with the impugned judgment and order dated 21.11.2024 passed by learned 1st Additional Sessions Judge, Kashipur, District Udham Singh Nagar during pendency of the criminal revision.

8. This Court is not inclined to allow the Exemption Application as the revisionist has not honoured with direction of the court below. The same is hereby dismissed.

9. List this matter on 27.06.2025 for hearing on admission.

10. Revisionist is directed to surrender before the trial court concerned within a week.

11. Copy of this order be sent to the trial court concerned for information and do the needful, as per law.

(Vivek Bharti Sharma, J.) 21.05.2025 Akash