CRLA/822/2023
2025 Latest Caselaw 5715 UK

Uttarakhand High Court

CRLA/822/2023 on 21 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

               Office Notes,
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SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
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12                               SPLA No. 307 of 2023
                                 With
                                 CRLA No. 822 of 2023
                                 Hon'ble Ravindra Maithani, J.

Mr. Alok Kumar, Advocate for the appellant.

Ms. Manisha Rana Singh, Deputy Advocate General for the State.

Ms. Mamta Bisht, Advocate for the private respondent.

The appellant proposes to challenge the judgment and order dated 28.08.2023 passed in Criminal Case No. 1228 of 2018, Arvind Oberoi v. Siddharth Jain, by the court of 8th Additional Civil Judge, Additional Chief Judicial Magistrate, Dehradun. By it, the private respondent has been acquitted of the charge under Section 138 of the Negotiable Instruments Act, 1881.

The appeal is delayed by 25 days. It is accompanied by a delay condonation applicaton.

Objections to the delay condonation application have also been filed.

Heard on delay condonation applicaton (IA No. 1 of 2023).

According to the delay condonation application, the applicant was unwell; he was suffering with Dengue fever; therefore, there was delay in contacting the counsel and subsequently due to holidays, 25 days delay has occurred.

Having considered, this Court is of the view that there are good grounds to condone the delay and the delay condonation application deserves to be allowed. Delay condonation application is allowed. Delay in filing the Leave to Appeal is condoned.

In order to better appreciate the arguments on leave to appeal, etc., call for the lower court record.

List on 26.02.2026.

                        (Ravindra     Maithani   J.)
                                21.11.2025
Avneet/