CRLA/570/2025
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Uttarakhand High Court

CRLA/570/2025 on 25 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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35                                CRLA No.570 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Anand Kumar Pandey, Advocate for the appellant.

Mr. Siddhartha Bisht, A.G.A. for the State.

The appellant proposes to challenge the judgment and order dated 17.04.2025, passed in Special Sessions Trial No. 20 of 2019, State Vs. Preetam Singh, by the court of Special Judge (Gangsters Act)/Session Judge, Nainital. By it, the appellant has been convicted and sentenced under Section 3 of the Uttar Pradesh Gangsters and Anti-social Activities (Prevention) Act, 1986. The appeal is delayed by 98 days. A Delay Condonation Application, IA No.1 of 2025, has been filed.

Heard.

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

Having considered the grounds for delay, 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 31.10.2025 for hearing on the bail application.

(Ravindra Maithani J.) 25.09.2025 RV