Arjun Singh vs State Of U.P.
2011 Latest Caselaw 3216 ALL

Citation : 2011 Latest Caselaw 3216 ALL
Judgement Date : 28 July, 2011

Allahabad High Court

Arjun Singh vs State Of U.P. on 28 July, 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. - 479 of 2011
 

 
Petitioner :- Arjun Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Aditya Kumar Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

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

There is a delay of 18 days in filing the appeal

Learned AGA prays for and is granted two weeks time to file counter affidavit against the application for condonation of delay in filing the appeal. Rejoinder affidavit, if any, may be filed within one week thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 28.7.2011

shailesh

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