Shanker vs State Of U.P.
2011 Latest Caselaw 3795 ALL

Citation : 2011 Latest Caselaw 3795 ALL
Judgement Date : 16 August, 2011

Allahabad High Court

Shanker vs State Of U.P. on 16 August, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 518 of 2011
 

 
Petitioner :- Shanker
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Umesh Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Heard learned counsel for the appellant and the learned AGA and perused the material on record.

It was submitted on behalf of the appellant that the appellant being a poor person could not make arrangement of the expenses for filing the appeal. When he made the arrangement of money, filed the instant appeal without any further delay.

In my opinion the appellant has shown sufficient cause for the delay in filing the appeal.

The condonation application is allowed.

The delay in filing the appeal is condoned and the appeal is treated to have been filed in time. The office is directed to register the appeal on regular side.

Put up on 24th August 2011 as fresh for hearing on the point of admission.

Order Date :- 16.8.2011

shailesh