CRJA/59/2024
2025 Latest Caselaw 4778 UK

Citation : 2025 Latest Caselaw 4778 UK
Judgement Date : 10 October, 2025

Uttarakhand High Court

CRJA/59/2024 on 10 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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

                                  CRJA No.59 of 2024
                                  Hon'ble Pankaj Purohit, J.

Ms. Reema Rana, learned legal-aid counsel for the appellant.

2. Mrs. Pushpa Bhatt, learned Additional Advocate General with Mr. S.C. Dumka, learned A.G.A. and Ms. Sweta Badola Dobhal, learned Brief Holder for the State of Uttarakhand.

3. This jail appeal has been filed by the appellant, who is under incarceration, against the judgment and order dated 26.07.2022 passed by learned F.T.S.C./ Additional Sessions Judge, Roorkee, District Haridwar in Special Sessions Trial No.60 of 2021, State of Uttarakhand Vs. Rajesh & Binu and another, whereby, the appellant was convicted and sentenced as follows:

S. Conviction Sentence Fine Sentence in-

lieu of fine No.

1. 323 IPC 06 Rs.500/- 01 month's months' additional r.i. imprisonment

2. 506 IPC 02 years' Rs.4,500/- 03 months' R.I. additional imprisonment

3. 9(g)/10 of 05 years' Rs.20,000/- 06 months' the R.I. additional POCSO imprisonment Act

All the sentences were directed to run concurrently.

4. As per office report, there is a delay of 706 days in filing the present appeal.

5. Since, this is a criminal jail appeal and the appellant is under incarceration, therefore, learned State Counsel has not seriously opposed the Delay Condonation Application.

6. In view of the above, the Delay Condonation Application (IA/1/2024) is allowed. Delay of 706 days in filing the present criminal jail appeal is hereby condoned.