GA/104/2023
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Uttarakhand High Court

GA/104/2023 on 29 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                              COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      29.10.2025                        SPLA No.284 of 2023
                                        With
                                        Delay Condonation Application (IA No.1 of 2023)
                                        In
                                        GA No.104 of 2023
                                        Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Pankaj Joshi, learned AGA for the State/appellant.

2. The State proposes to challenge the judgment and order dated 01.05.2023 passed in Session Trial No.40 of 2019, State Vs. Vipin Kumar, by the court of 5th Additional Session Judge, District Haridwar. By it, the respondent has been acquitted of the charge under Sections 304-B and 302 of IPC. There is a delay of 92 days.

3. Respondent was required to file objection, but no objection has been filed. In fact, today respondent is not represented.

4. Having considered the grounds taken in the affidavit enclosed with the delay condonation application, this Court is of the view that there is a good ground to condone the delay, therefore, the delay in preferring the appeal is condoned and the delay condonation application stands allowed accordingly.

5. In order to appreciate the argument on admission, call for LCR.

6. List this matter on 06.01.2026 for admission.

(Alok Mahra, J.) (Ravindra Maithani, J.) 29.10.2025 BS