Virval vs State Of U.P.
2014 Latest Caselaw 4926 ALL

Citation : 2014 Latest Caselaw 4926 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Virval vs State Of U.P. on 25 August, 2014

Bench: Amar Saran, Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 304 of 2013
 

 
Appellant :- Virval
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sushil Dubey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Karuna Nand Bajpayee,J.

On 15.7.2013, three weeks time was allowed to the learned A.G. A. to file a counter affidavit to the application and affidavit filed under section 5 of the Limitation Act, but no counter affidavit has been filed.

Ground for delayed filing of the appeal was absence of Pairokar.

The cause shown is sufficient.

The delay is condoned.

After assigning a regular number to this appeal list in the next cause along with Criminal Appeal No. 5035 of 2012 for admission and consideration for prayer of bail.

In the meantime learned A.G.A. may file written objection.

Office should positively send the record on that date.

Order Date :- 25.8.2014

Rkb