Saket Bihari Shahi vs State Of U.P. And Another
2011 Latest Caselaw 6196 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- APPLICATION U/S 482 No. - 20932 of 2011
 

 
Petitioner :- Saket Bihari Shahi
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- S.K. Dwivedi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard the learned counsel for the applicant and the learned A.G.A.

This is time extension application no.351356 of 2011.

It is submitted by the learned counsel for the applicant that due to some unavoidable circumstances, he could not move the discharge application through his counsel within 30 days as directed by this court vide order dated 5.7.2011, therefore, some more time may be granted to move the discharge application.

  Considering the facts and circumstances of the case, it is directed that in case the applicant moves a discharge application within 15 days from today before the court concerned through his counsel, the benefit of the order dated 6.7.2011 shall be extended to them.

Accordingly this application is disposed of.

Order Date :- 28.11.2011

N.A.