Unknown vs Jitendra Kumar
2026 Latest Caselaw 1121 UK

Uttarakhand High Court

Unknown vs Jitendra Kumar on 17 February, 2026

             Office Notes,
            reports, orders
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             or directions                               COURT'S OR JUDGE'S ORDERS
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                              SPLA No. 247 of 2025
                              With
                              GA No. 71 of 2025

                              State of Uttarakhand
                                                                   --Appellant
                                                     Versus
                              Jitendra Kumar
                                                                 --Respondent

Hon'ble Ashish Naithani, J., Mr. S. S. Chauhan, learned Deputy Advocate General assisted by Mr. Vikash Uniyal, learned Brief Holder for the State/Appellant.

2. The matter is listed for disposal of the Delay Condonation Application (IA No. 01 of 2025).

3. Though notice was issued for filing objections to the Delay Condonation Application, there is no representation on behalf of the Respondent. As per the office report, the notice has been returned un-served with the report that the Respondent is not residing at the given address.

4. Heard on the Delay Condonation Application.

5. Learned Deputy Advocate General appearing for the State/Appellant explains the delay as stated in the application filed before this Court. The delay of 34 days stands satisfactorily explained; accordingly, the same is hereby condoned. The Delay Condonation Application is allowed.

6. The present Application has been filed seeking leave to grant permission to the State of Uttarakhand to file the present Appeal against the impugned judgment and order dated 10.06.2025, passed by the learned Special Sessions Judge (N.D.P.S. Act), District Uttarkashi, in Special Sessions Trial No. 100 of 2022, under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

7. After hearing learned counsel for the parties, this matter requires consideration.

8. Let the Trial Court Record be summoned.

9. Upon receipt of the Trial Court Record, the Registry is directed to prepare the paper book and furnish the same to the concerned parties, as per Rules.

10. Objections, if any, be filed by the Respondent.

11. Since, as per the office report, the notice issued to the Respondent has been returned un-served with the remark that the Respondent is not residing at the given address, learned State Counsel is directed to provide the correct and complete address of the Respondent. Thereafter, fresh notice be issued to the Respondent. Steps be taken within one week.

12. List this case on 30.03.2026.

(Hon'ble Ashish Naithani, J.) 17-02-2026

Shiksha