HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 55 Case :- CRIMINAL MISC. WRIT PETITION No. - 10262 of 2011 Petitioner :- Shiv Kumar Yadav Respondent :- State Of U.P. And Anr. Petitioner Counsel :- Parameshwar Yadav Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Hon'ble Ran Vijai Singh,J.
Heard the learned counsel for the petitioner and the learned A.G.A.
This is time extension application no. 179734 of 2011.
This application has been filed by the petitioner with a prayer that the petitioner may be granted some more time to to appear before the court concerned.
It is submitted by the learned counsel for the petitioner that the petitioner could not appear before the court concerned within 30 days as directed by this court vide order dated 2.6.2011, therefore, some more time may be granted to him to appear before the court concerned.
Considering the submission made by the learned counsel for the petitioner it is directed that the petitioner may appear before the court concerned within 15 days from today. In case, he appears before the court concerned and applies for bail, the benefit of the order dated 2.6.2011 shall be extended to the petitioner.
With this direction this application is finally disposed of.
Order Date :- 2.12.2011 N.A.