CRLA/790/2024
2025 Latest Caselaw 5815 UK

Uttarakhand High Court

CRLA/790/2024 on 27 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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      Date                                        COURT'S OR JUDGES'S ORDERS
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36                               CRLA No. 790 of 2024
                                 Hon'ble Ravindra Maithani, J.

Ms. Reema Rana, Advocate for the appellant.

Mr. B.N. Molakhi, Deputy Advocate General for the State.

Appellant proposes to challenge the judgment and order dated 01.12.2023 passed in Special Sessions Trial No. 22 of 2019, State of Uttarakhand v. Jaishankar Titiyal and another, by the court of Special Sessions Judge (POCSO), District Pithoragarh, by which he has been convicted and sentenced under Sections 354 IPC and Section 7/8 of the Protection of Children from Sexual Offences Act, 2012.

The appeal is delayed by 322 days. A delay condonation application has been filed.

Heard on delay condonation application (IA No. 1 of 2024).

Learned counsel for the appellant submits that the appellant is in jail; there is no one to do pairvi on his behalf; she received the brief from the State Legal Services Authority.

The delay condonation application is not objected to by the learned State Counsel.

Having considered, this Court is of the view that there are good grounds to condone the delay.

Delay condonation application is allowed. The delay in filing the appeal is condoned.

Heard.

Admit.

Call for the lower court record. Once the lower court record is received, let the paper book be prepared and provided to the learned counsel for the parties, as per rules.

On the bail application, learned counsel for the appellant seeks time on the ground that once paper book is received, she would be in a position to argue the bail application.

List on 02.01.2026, for hearing on bail application. In the meanwhile, State may file objection on it.

                         (Ravindra    Maithani   J.)
                                27.11.2025
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