Surendra vs State Of U.P.
2013 Latest Caselaw 3888 ALL

Citation : 2013 Latest Caselaw 3888 ALL
Judgement Date : 9 July, 2013

Allahabad High Court

Surendra vs State Of U.P. on 9 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 533 of 2009
 

 
Appellant :- Surendra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amit Daga
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Counter affidavit filed today on behalf of State in reply to the affidavit filed in support of the delay condonation application is taken on record.

Cause shown in the affidavit filed in support of the delay condonation application is that as the appellant was not having any pairokar to do pairvi and due to paucity of funds he could not filed the appeal within time.

Cause shown for delay in filing the appeal appears to be sufficient. The delay is condoned. Let the appeal be treated within time. Office is directed to give a regular number to this appeal and list this case for admission in the next cause list.

Order Date :- 9.7.2013

Mustaqeem.