CRLA/683/2025
2025 Latest Caselaw 5820 UK

Uttarakhand High Court

CRLA/683/2025 on 27 November, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

              Office Notes,
       Date      reports,
                orders or                  COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/12                          CRLA No.683 of 2025
                              With
                              IA No.1 of 2025
                              IA No.2 of 2025
                              Hon'ble Ravindra Maithani, J.

Ms. Sudha Tamta, Advocate for the appellant. Mr. Pankaj Joshi, AGA for the State. The appellant proposes to challenge the judgment and order dated 1/08.09.2025, passed in Special Sessions Trial No.01 of 2019, State vs. Suresh Kumar and other, by the court of Special Judge (POCSO Act)/District and Sessions Judge, Tehri Garhwal. By it, the appellant has been convicted under Sections 363, 366, 376(2)(n) IPC and Section 5(l) r/w Section 6 of the Protection of Children from Sexual Offences Act, 2012 and sentenced accordingly. The appeal is delayed by 11 days. A delay condonation application has been filed. According to the delay condonation application, the appellant is a poor person. He is in jail. He has been provided legal aid at the expense of the State. He could not get proper legal advice, therefore, delay occurred. Having considered, the grounds of delay are good enough to condone the delay. Therefore, delay in filing the appeal is condoned. The delay condonation application is allowed. Heard.

Admit.

Call for the LCR.

Once LCR is received, let paper-book be prepared and supply it to the learned counsel for the parties, as per Rules.

State to file objections on the bail application. Let it be so filed.

List on 12.01.2026.

(Ravindra Maithani, J.) 27.11.2025 Sanjay