Yashpal Singh vs State Of U.P. And Anr.
2014 Latest Caselaw 400 ALL

Citation : 2014 Latest Caselaw 400 ALL
Judgement Date : 1 April, 2014

Allahabad High Court

Yashpal Singh vs State Of U.P. And Anr. on 1 April, 2014

Bench: Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 111 of 2014
 

 
Revisionist :- Yashpal Singh
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Ghazala Bano Quadri
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Het Singh Yadav,J.

This criminal revision has been filed beyond the period of limitation by 523 days. The revisionist has moved an application under section 5 of the Indian Limitation Act to condone the delay supported with an affidavit.

Issue notice to the respondent No.2 returnable at an early date.

Notice on behalf of respondent No.1 has been accepted by learned A.G.A. Therefore, no notice is required to be served upon respondent No.1.

The opposite parties are directed to file their counter affidavits within four weeks from today.

List thereafter

Order Date :- 1.4.2014

G.S

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