CRLA/40/2026
2026 Latest Caselaw 529 UK

Uttarakhand High Court

CRLA/40/2026 on 2 February, 2026

                  Office Notes,
                 reports, orders
                 or proceedings
SL. No.   Date    or directions                               COURT'S OR JUDGE'S ORDERS
                 and Registrar's
                   order with
                   Signatures


                                   CRLA No.40 of 2026
                                   Hon'ble Siddhartha Sah, J.

Mr. B.S. Bhandari, Advocate for the appellant.

2. Mr. G.S. Sandhu, A.A.G. with Mr. Deepak Bhardwaj, B.H. for the State. Delay Condonation Application (IA No.1 of 2026)

3. There is delay of 13 days in filing the present criminal appeal.

4. Delay in filing the appeal, as explained in para nos.4 and 5 of the affidavit accompanying the delay condonation application, is hereby condoned.

5. Accordingly delay condonation application is allowed.

6. Heard.

7. Admit.

8. Summon the T.C.R.

9. List this case on 09.03.2026.

10. In the meantime, State counsel may file objection to the bail application.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 SK