Badri And Ors vs State Of U.P.
2011 Latest Caselaw 3843 ALL

Citation : 2011 Latest Caselaw 3843 ALL
Judgement Date : 17 August, 2011

Allahabad High Court

Badri And Ors vs State Of U.P. on 17 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. - 524 of 2011
 

 
Petitioner :- Badri And Ors
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Balendra Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

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

It was submitted on behalf of the appellants that there is a delay of only three days in filing the appeal, which has been properly explained.

In my opinion the appellants 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 24.08.2011 as fresh for hearing on the point of admission.

Order Date :- 17.8.2011

shailesh