CRLA/530/2025
2025 Latest Caselaw 4413 UK

Uttarakhand High Court

CRLA/530/2025 on 18 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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46                                CRLA No.530 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Ankit Rana, Advocate for the appellant.

Ms. Manisha Rana Singh, D.A.G. for the State.

The appellant proposes to challenge the judgment and order dated 28.05.2025, passed in Special Sessions Trial No. 191 of 2016, State Vs. Pushkar Singh Anna, by the court of Special Judge, NDPS Act, Rishikesh, District Dehradun. By it, the appellant has been convicted and sentenced under Section 20(b)(ii)(B) read with Section 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985. The appeal is delayed by 45 days. A Delay Condonation Application, IA No.1 of 2025, has been filed.

Heard.

Learned counsel for the appellant submits that the appellant was unwell; due to this and other reasons, the present appeal could not be filed within stipulated time.

Learned State Counsel has not objected to the delay condonation application.

Having considered, the delay condonation application is allowed.

The delay in preferring the appeal is condoned.

Heard on admission.

Admit.

Let call for the LCR.

Let a paper book be prepared and provided to learned counsel for the parties, as per rule.

List thereafter.

Heard on Bail Application, IA No.2 of

State to file objections to the bail application.

List this matter on 09.10.2025 for hearing on the bail application.

(Ravindra Maithani J.) 18.09.2025 RV