CRLA/543/2025
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Uttarakhand High Court

CRLA/543/2025 on 27 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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13                                CRLA No.543 of 2025
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Amit Kapri, Advocate for the appellant.

Mr. J.S. Virk, D.A.G. with Mr. Rakesh Joshi, Brief Holder for the State.

The appellant proposes to challenge the judgment and order dated 15.07.2025, passed in Special Sessions Trial No. 01 of 2020, State Vs. Suraj Waldiya, by the court of Sessions Judge, District Pithoragarh. By it, the appellant has been convicted and sentenced under Sections 304 and 201 IPC. The appeal is delayed by 3 days. A Delay Condonation Application, IA No.2 of 2025, has been filed.

Heard on Delay Condonation Application.

According to the appellant, he is a resident of remote hills of Uttarakhand and he was not aware about the delay. IN that process, 3 days' delay occured Learned State Counsel has not objected to the delay condonation application.

Having considered, the delay condonation application is allowed.

The delay in preferring the appeal is condoned.

Heard on admission.

Admit.

Let call for the LCR.

Let a paper book be prepared and provided to learned counsel for the parties, as per rule.

List on 16.02.2026, for final hearing along with CRLA No.536 of 2025.

Heard on Bail Application, IA No.1 of

State to file objections to the bail application.

List this matter on 29.12.2025 for hearing on the bail application along with CRLA No.536 of 2025.

(Alok Mahra J.) (Ravindra Maithani J.) 27.11.2025 RV