Ashok Kumar Sharma vs State Of U.P.
2013 Latest Caselaw 2739 ALL

Citation : 2013 Latest Caselaw 2739 ALL
Judgement Date : 24 May, 2013

Allahabad High Court

Ashok Kumar Sharma vs State Of U.P. on 24 May, 2013

Bench: Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Crl. Misc. Delay Condonation Application No. 60940 of 2012
 
In
 

 
Case :- CRIMINAL APPEAL DEFECTIVE U/S 374 CR.P.C. No. - 91 of 2012
 

 
Appellant :- Ashok Kumar Sharma
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.K. Agnihotry
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Anil Kumar Sharma,J.

Heard learned counsel for the appellant, learned A.G.A. for the State and perused the application under Section 5 of Indian Limitation Act.

There is delay of 37 days in filing the present appeal.

The reasons for delay have been set forth in paragraph 4 to the affidavit accompanying this application.

The ground shown the delay in filing the appeal is sufficient.

In the interest of justice, the delay condonation application is allowed.

Office is directed to allot regular number to this appeal.

List in the week commencing 08.7.2013

Order Date :- 24.5.2013

AHN