Himachal Pradesh High Court
State Of H.P. vs . Devi Singh on 23 July, 2025
Bench: Vivek Singh Thakur, Sushil Kukreja
State of H.P. vs. Devi Singh .
Cr.M.P.(M) No. 494 of 2025 23.07.2025 Present: Ms.Sharmila Patial, Additional Advocate General, for the applicant-appellant.
Mr.Panku Chaudhary, Advocate, for the respondent.
Cr.M.P.(M) No. 494 of 2025 This application has been filed for condonation of delay of 202 days in filing the appeal. Prayer made in the application has been opposed by learned counsel for the respondent on the ground that day-to-day delay as required to be explained under law, has not been explained.
Taking into consideration averments made in the application and submissions made by learned counsel for the parties, delay of 202 days in filing the appeal is condoned.
Application stands disposed of.
Cr.M.P.(M) No. of 2025(CRMPST-1119/25) Be registered.
Heard. Leave to appeal granted.
Application stands disposed of.
Appeal be registered.
Cr. Appeal No. of 2025(CR.A/1032/25) Records be requisitioned.
List for consideration on 24.07.2025.
(Vivek Singh Thakur) Judge (Sushil Kukreja) Judge July 23, 2025 ( Purohit) ::: Downloaded on - 24/07/2025 21:23:25 :::CIS