Mujammil Beg & Another vs State Of U.P.
2013 Latest Caselaw 4494 ALL

Citation : 2013 Latest Caselaw 4494 ALL
Judgement Date : 24 July, 2013

Allahabad High Court

Mujammil Beg & Another vs State Of U.P. on 24 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 322 of 2013
 

 
Appellant :- Mujammil Beg & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Radheyshyam Shukla I
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Shri S. D. Dwivedi, Advocate, has filed memo of appearance on behalf of complainant, which is taken on record.

Heard learned counsel for the appellants and the learned AGA.

This appeal is reported to be filed beyond time by 22 days.

Learned AGA as well as learned counsel for the complainant has no objection for condonation of delay.

Accordingly the delay in filing the appeal is condoned. Office is directed to give a regular number to this appeal. After allotting the regular number connect this appeal along with Criminal Appeal No.2378 of 2013, Sabir Beg Vs. State of U.P., and list the same on the date fixed in the connected matter.

Order Date :- 24.7.2013

Mustaqeem.