Ashish vs State Of U.P.
2013 Latest Caselaw 4758 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 328 of 2013
 

 
Appellant :- Ashish
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Anirudh Upadhyay
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellant and the learned AGA.

An exemption application has been filed along with this appeal, with a prayer to exempt the appellant to file the certified copy of the interim bail granted to the appellant by the court below, as it has been annexed in the appeal filed by the co-accused, Jony in Criminal appeal No.2542 of 2013, Jony Vs. State of U.P., wherein the record of the case has been summoned by the another Bench of this Court vide order dated 11.6.2013 and the record has already been received, and as such he is not able to file the certified copy of the interim bail.

Considering the facts and circumstances, filing of the certified copy of the interim bail is exempted. The exemption application is allowed.

Office is directed to give the regular number to this appeal and send the record of the Criminal Appeal No.2542 of 2013 along with the lower court record and put up this case on 1st August, 2013 as unlisted.

Order Date :- 30.7.2013

Mustaqeem.