GA/39/2025
2025 Latest Caselaw 4143 UK

Uttarakhand High Court

GA/39/2025 on 9 September, 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
      09.09.2025                        SPLA No.146 of 2025
                                        With
                                        Delay Condonation Application (IA No.1 of 2025)
                                        In
                                        GA No.39 of 2025
                                        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 12.02.2025 passed in Special Session Trial No.16 of 2020, State Vs. Neeraj @ Imandaar and others, by the court of Special Session Judge (N.D.P.S.)/Sessions Judge, District Uttarkashi. By it, the private respondents have been acquitted of the charges under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985. There is a delay of 30 days.

3. Notices on delay condonation application were issued to the respondents, but none is present for the respondents.

4. Heard learned counsel for the State/appellant.

5. 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 allowed accordingly.

6. Heard on admission.

7. Admit.

8. Issue notices to the respondents, returnable within six weeks. Steps to be taken within a week.

9. Call for LCR.

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

11. List on 17.11.2025 for final hearing.

(Alok Mahra, J.) (Ravindra Maithani, J.) 09.09.2025 BS