Uttarakhand High Court

CRLA/278/2025 on 2 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

             Office Notes,
                reports,
               orders or                        COURT'S OR JUDGES'S ORDERS
             proceedings
SL.
      Date   or directions
No
                  and
              Registrar's
              order with
              Signatures
                             CRLA No.278 of 2025

                             Hon'ble Manoj Kumar Tiwari, J
                             Hon'ble Ashish Naithani, J.

Mr. Anil Anthwal, learned counsel for the appellant.

2. Mr. G.C. Joshi, learned AGA, for the State.

3. Appellant has been convicted for the offence punishable under sections 363, 366, 376 (2) & 506 of IPC and under section 5 (tha)/6 of POCSO Act, vide judgment dated 09.12.2024, rendered by Special Judge POCSO, Udham Singh Nagar/Additional Sessions Judge in Special Sessions Trial No.36 of 2021, and appellant was sentenced for 20 years rigorous imprisonment along with a fine of Rs.30,000/-. Challenging his conviction, appellant has filed this appeal.

4. As per office report, there is a delay of 81 days in filing the appeal.

5. Learned State Counsel fairly submits that he do not propose to file any objection to the delay condonation application (IA No.1 of 2025), and the delay may be condoned.

6. For the reasons indicated in the delay condonation application, we condone the delay and allow the delay condonation application.

7. Admit the appeal.

8. Let trial court record be summoned.

9. List this matter on 28.07.2025.

10. Objection, if any, to the bail application (IA No.2 of 2025) be filed by State in the meantime.

(Ashish Naithani, J) (Manoj Kumar Tiwari, J)

02.05.2025 NR/